Karnataka High Court
Majela Pharmaceutical Distributors vs K Udayakumar on 2 July, 2008
Author: K.Ramanna
Bench: K.Ramanna
V' Fathers name not T} Maggy, _ EC). Vogga, E3ant_.wai. Respondent
I zégainst the judwcnt datcd 22-7~2(}O5 passed by the V _ QMFC-V Court, Mangalore in C.C.No.60/2004 acquitting the " «..¢respa;)'11dent for the offence punishable under Section 138 of N~.I.Act.
IN THE HIGH coum' me' KARNATAKA AT -. DATED THIS THE 22-d DAY 01:' JULY, 'A ii ' ' BEF-ORE». " 4 THE HOWBLE MR.JusTIi3E Is? ' CMMNAL APP@;W{?IQ. 1;Sc';?7_'20u0;§':'A BETWEEN:
Majcla Phannaccuticalé Distribfutors * Mangalore i '"
A partnership Rep by its Managing » é ' Gerard F'Pinto .... " '*-2,, V. 1. "
S/o xazcppmto " V; M I Major, r/0 Ii floor, Milagitz-5 'c¢1m~.r;~&.. ' ' Hampanakattafi --V Mazxgalom * Appellant _ (By M !;:*:s;hwa32:::'1éai;:5 K N Jayaprakash, Adv.) _ K .% Z (By Sam' P Karunakar, Adv) Tris' appeal is filed under Section 373(4) E