AI Structured Summary
Not yet generated for this judgment
Judgment
3 paragraphs · 107 words
Johnson John, J
1.
This appeal is filed by the complainant/appellant against the acquittal of the accused/first respondent in a case under Section 138 of the Negotiable Instruments Act, 1881.
2.
The learned counsel for the first respondent represented that the first respondent is no more. The learned counsel for the appellant has already relinquished the vakalath and in spite of notice to the appellant, the appellant has not turned up and there is also no representation for the appellant today. Since the accused/first respondent is no more, and the complainant/appellant has not turned up, the appeal is abated. Hence, the proceedings in this appeal are closed.