T. SUBHASH Vs. VENKATESWARA

JUDGEMENT

(1.) THIS appeal by the appellant -complainant is against the judgment dated 30.03.2010 in C.C. No. 26401/2007 on the file of the XVII Addl. Small Causes Judge and XXV Additional Chief Metropolitan Magistrate, Mayo Hall, Bengaluru, whereby the respondent/accused has been acquitted of the offence punishable under Section 138 of N.I. Act.

(2.) BRIEF facts which gave rise to this appeal are as under:

(3.) I have heard the learned counsel appearing for the appellant -complainant and the learned counsel appearing for respondent -accused. Perused the records and the judgment of the trial Court.