KUNDIRI MAHALAKSHMI Vs. STATE OF A.P.

JUDGEMENT

(1.) This Criminal Appeal is filed on behalf of the appellant, under Sec. 378(4) of the Code of Criminal Procedure, 1972 (for short, 'the Cr.P.C'), against the acquittal of the accused/second respondent questioning the judgment, dtd. 13/6/2007 in C.C. No.690 of 2006 on the file of the Court of II Additional Chief Metropolitan Magistrate, Visakhapatnam (for short, 'the learned Magistrate'). The present appellant is the complainant on the allegations of dishonour of cheque before the trial Court.

(2.) The case of the prosecution, in brief, before the trial Court, as per the complaint filed by the complainant under Sec. 190 Cr.P.C., is as follows:

(3.) The Court below took the case on file under Sec. 138 of the Negotiable Instruments Act, 1881 (for short, 'the NI Act'). On appearance of the accused before the Court below, copies of case documents were furnished as required and further the accused was examined under Sec. 251 Cr.P.C. for which she denied the allegations, pleaded not guilty and claimed to be tried.