J L PRASAD Vs. S RAJU

JUDGEMENT

(1.) This appeal by the appellant/complainant is directed against the judgment and order dated 4.2.2014 passed by the V Addl. Small Causes Judge & XXIV A.C.M.M., Bengaluru, in C.C.No.30827/2008.

(2.) By the impugned order, the learned Magistrate has acquitted the respondent/accused for the offence punishable under section 138 of the N.I.Act.

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