YENIGDLA VENAKATESWR Vs. GURRAM SHIVA PRASAD

JUDGEMENT

(1.) This Criminal Appeal, under Sec. 378(4) of the Code of Criminal Procedure, 1973 (for short, 'Cr.P.C'), is filed by the appellant/complainant, challenging the judgment, dtd. 31/12/2007, passed in C.C.No.250 of 2003 by the Judicial Magistrate of First Class at Madhira, whereby, the Court below acquitted the respondent No.1/accused under Sec. 255(1) of Cr.P.C., for the offence punishable under Sec. 138 of Negotiable Instruments Act, 1881 (for short, 'N.I.Act').

(2.) Heard the leaned counsel for the appellant/complainant, the learned Additional Public Prosecutor appearing for respondent No.2/State and perused the record.

(3.) It is evident from the record that that during the pendency of this appeal, the appellant/complainant died and the Legal representatives of the appellant/complainant filed Crl.M.P.No.18 of 2010 seeking leave of this Court to continue this appeal. Vide order, dtd. 5/2/2010, this Court granted leave and as such, the legal representatives of the appellant/complainant are brought on record as appellant Nos.2 to 5.