G. SATHYANARAYANA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The present criminal appeal has been filed by the Appellant / complainant seeking to set aside the acquittal order dtd. 8/4/2025 passed in C.C.No.1279 of 2019 on the file of learned Special Judicial Magistrate of First Class for (Prohibition and Excise), Kurnool.

(2.) Heard Sri Shaik Asif, learned counsel for the appellant and Ms.K.Priyanka Lakshmi, learned Assistant Public Prosecutor on behalf of the State.

(3.) This appeal is preferred impugning the order passed in C.C.No.1279 of 2019, dtd. 8/4/2025 on the file of learned Special Judicial Magistrate of First Class for (Prohibition and Excise), Kurnool, wherein the complaint which was filed by the appellant herein for the offence punishable under Sec. 138 of the Negotiable Instruments Act against the accused, was dismissed for default.