VINOD KHOSLA Vs. SUNITA CHAUDHARY

JUDGEMENT

(1.) Appellant-Vinod Khosla has filed the present appeal, against the judgment dtd. 24/5/2010, passed by the Court of learned Judicial Magistrate First Class, Court No. V, Shimla, District Shimla, H.P. (hereinafter referred to as the 'learned trial Court'), in Cr. Complaint No. 246-3 of 06/04, titled as Vinod Khosla versus Sunita Chaudhary.

(2.) By virtue of judgment, dtd. 24/5/2010, the learned trial Court has acquitted respondent-Sunita Chaudhary, for the commission of offence, punishable under Sec. 138 of the Negotiable Instruments Act (hereinafter referred to as the 'NI Act').

(3.) The parties to the present lis are referred to, in the same manner, as were referred to, by the learned trial Court.