NALAM TRADERS Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Distraught about the acquittal of the drawer of a cheque, this revision under Ss. 397 read with Sec. 401 of Cr.P.C. is filed by payee of the cheque/complainant.

(2.) First respondent is the accused before the Courts below. Second respondent is State.

(3.) Alleging an offence under Sec. 138 of Negotiable Instrument Act (for short, 'N.I.Act'), this appellant originally filed a complaint and that was tried by the learned III-Metropolitan Magistrate, Vijayawada as C.C.No.165 of 2005. After due trial, the sole accused was convicted and was sentenced to undergo rigorous imprisonment for one year and also to pay a fine of Rs.5,000.00 with default sentence of simple imprisonment for two months prescribed for it.