D.N. DEVARAJU Vs. E. NARAYANAGOWDA

JUDGEMENT

(1.) This appeal by the appellant -complainant is directed against the judgment and order dated 6.11.2009 passed by the Fast Track Court -V, Madhugiri, in Crl.A. No. 80/2008.

(2.) By the impugned judgment and order, the Appellate Court has set aside the conviction and sentence passed by the Addl. Civil Judge (Jr.Division) & JMFC, Madhugiri in C.C. No. 227/2007 and has acquitted the accused i.e., the respondent herein for the offence punishable under Sec. 138 of the Negotiable Instruments Act.

(3.) Aggrieved by that, the appellant -complainant has filed this appeal.