RAJEEV GUPTA Vs. STATE

JUDGEMENT

(1.) THIS criminal appeal is directed against the judgment dated i4th November, 2002 passed in C.C. No. 27 of 2000 on the file of the Judicial Magistrate of First Class, Tandur, Ranga Reddy District, whereby and whereunder the learned Magistrate found accused-S. Shiva Shankar not guilty for the offence under Section 138 of the Negotiable Instruments Act, 1881, (for short, 'the N.I. Act') and acquitted him ac cordingly.

(2.) APPELLANT herein is the complainant and first respondent herein is the accused in C.C. No. 27 of 2000 on the file of the Judicial Magistrate of First Class, Tandur, Ranga Reddy District. They are herein-after referred to as the complainant and the ac cused.

(3.) THE learned Magistrate, on recording the sworn statement of the complainant, took the complaint on file as C.C. No. 27 of 2000 against the accused for the offence under Section 138 of the N.I. Act and issued process.