B K PRAKASH Vs. P SHANKARAN

JUDGEMENT

(1.) Heard the learned Counsel for the appellant in regard to admission.

(2.) The present appeal is filed under Section 378(4) of Cr.P.C. challenging the order of acquittal passed by the XIII Additional C.M.M., Bangalore, in C.C.No.17236/2009.

(3.) Appellant herein is the complainant in the said case and the respondent is the accused. A complaint had been filed on the ground that the accused had issued two cheques for Rs.4,00,000/- each in regard to the loan availed to purchase of some property. The above two cheques were issued in his favour by the accused-drawer, which came to be returned for 'insufficient funds' in his account and legal notice was got issued to the accused calling upon him to pay the amount mentioned in the cheques, lest he would proceed in accordance with law for offence under Section 138 of the N.I.Act.