M/S. SHRIRAM INVESTMENTS LTD. Vs. K.MOHAMMED

JUDGEMENT

(1.) THE learned Magistrate convicted the respondent (accused) of an offence punishable under Section 138 of the Negotiable Instruments Act. Therefore, he was before the I -appellate court in Crl. A 219/2006. The learned judge of the I -appellate court on reappreciation of evidence has reversed the judgment of conviction and acquitted the accused. Therefore, the complainant is before this court.

(2.) I have heard, Sri. M. Ashok Kumar, learned counsel for complainant and Smt. Parineetha S. Channal, learned counsel for accused.

(3.) IT is the case of complainant that accused was due in a sum of Rs. 1,10,000/ - as on 31.08.2002 and in order to discharge the said liability, he had issued a cheque for a sum of Rs. 1,10,000/ - to the complainant, which on presentation was dishonored.