MUTYALA BHUSHANAM Vs. PATNEEDI SREERAMAMURTHY

JUDGEMENT

(1.) HEARD learned counsel for the appellant/complainant and learned Additional Public Prosecutor representing the State.

(2.) THIS criminal appeal is directed under Section 378 of the Code of Criminal Procedure against the judgment dated 14.06.2006 passed by the Metropolitan Sessions Judge, Visakhapatnam in Crl.A.No.34 of 2005, whereby the learned Sessions Judge reversed the finding of the II -Additional Chief Metropolitan Magistrate, Visakhapatnam and allowed the appeal filed by the accused and set aside the conviction and sentence passed against him by the trial Court in C.C.No.47 of 2001 for the offence under Section 138 of the Negotiable Instruments Act (for short ' the Act').

(3.) FOR the sake of convenience, the parties herein are referred to as arrayed in the trial Court i.e., II -Additional Chief Metropolitan Magistrate, Visakhapatnam.