MUNISWAMY S/O GOVINDASWAMY Vs. H S NAGENDRA KUMAR

JUDGEMENT

(1.) The appellant has challenged the judgment and order acquitting the respondent for the charge under Section 138 of Negotiable Instruments Act (hereinafter referred to as 'NI Act' for short).

(2.) The facts reveal that the respondent had entered into an agreement of sale of site No.138, RCC house situated at Indiranagar, Harihar for a consideration of Rs.6,00,000/-. An agreement was executed in favour of the appellant on 26.12.1997 by receiving the entire sale consideration. After this agreement, the appellant incurred the expenses to improve the house. He had spent a sum of Rs.1,50,000/-.

(3.) I have heard learned Counsel for both the parties.