KARRI SRIDHAR REDDY Vs. KOLLI ANTARVEDHI

JUDGEMENT

(1.) This Criminal Appeal is preferred by the complainant against the Judgment dtd. 30/4/2008 passed in CC No.7 of 2007 (old CC No.612 of 2006) by the learned Judicial Magistrate of First Class, Special Mobile Court, Eluru, whereby and whereunder respondent No.1 herein /Accused was found not guilty of the offence punishable under Sec. 138 of the Negotiable Instruments Act, 1881 (for short "the NI Act"), accordingly, he was acquitted of the said offence.

(2.) Case of the complainant, briefly, is as follows.

(3.) Originally, the said complaint was taken on file by the learned II Additional Judicial Magistrate of First Class, Eluru, and numbered as CC No.612 of 2006. Subsequently, the said case was transferred to the Court of the Judicial Magistrate of First Class, Special Mobile Court, Eluru and renumbered as CC No.7 of 2007.