INTERNATIONAL TRADE LINKS Vs. A M SALAM

JUDGEMENT

(1.) THE challenge in the above appeal is against the finding of the lower appellate court with respect to the allegation against the accused/respondents have committed the offence punishable under Section 138 of the N.I. Act.

(2.) THE above appeal is filed challenging the order of acquittal recorded by the lower appellate court as per its judgment dated 31/10/2006 in Crl.A.No.478 of 2006, though the accused was convicted by the trial court.

(3.) IN the meanwhile learned Senior counsel Adv.Sri.K.Ramakumar has relinquished the vakalath for the appellant. In the light of the above fact this Court by order dated 26/07/2012 directed the Registry to issue notice to the appellant and to post the appeal after the service of notice on the appellant. The Registry has reported that notice was sent to the appellant on 31/07/2012 with hearing date on 13/08/2012. But there was no representation for the appellant on 13/08/2012 and hence this Court suo-motu adjourned the case and posted today.