V. N. HARISH Vs. S. BHASKARAN

JUDGEMENT

(1.) Heard Sri. Pradeep Naik K., learned counsel for appellant who has appeared before the Court and Sri. M.Sharass Chandra, learned counsel for respondent/accused through VC.

(2.) The appeal is directed against the judgment passed in CC No.31353/2006 dated 15.7.2011 by the learned 12th ACMM, Bangalore, wherein the accused/respondent came to be acquitted in the Criminal Case filed under Section 200 Cr.P.C. for the offence punishable under Section 138 of Negotiable Instruments Act. Being aggrieved by the said judgment, the complainant is in appeal.

(3.) In order to avoid confusion and overlapping the parties are addressed in accordance with their rankings as stood before the trial court.