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Judgment
3 paragraphs · 86 words
Sophy Thomas, J
1.
This appeal is at the instance of the complainant in ST. No. 1905 of 2004 on the file of Judicial First Class Magistrate Court, Pala, challening acquittal of the accused under Section 138 of the Negotiable Instruments Act (N.I.Act for short), vide judgment dated 28/3/2008.
2.
There is no representation for the appellant, continuously. Learned State Brief- Adv.Jinu P. Binu is ready to argue the matter for the 1st respondent. Since the appellant is continuously absent, the appeal is dismissed for non-prosecution.