RAJ Vs. V. SUNIL AND ORS.

JUDGEMENT

(1.) THE complainant in S.T. No. 2409/2005 in a proceeding under Section 138 of the Negotiable Instruments Act, aggrieved by the acquittal of the accused by judgment in Criminal Appeal No. 632/2009 of the Court of Session(Adhoc III, Palakkad) is the appellant herein.

(2.) THE case of the complainant before the court below was that the accused had borrowed a sum of Rs. 80,000/ - from the complainant in October 2004. Towards the discharge of the above liability, he issued a post dated cheque for the above sum. It was presented for collection, but was returned dishonoured on the ground of insufficiency of funds. A statutory notice was issued, which was replied and thereafter the complaint was laid.

(3.) THIS is challenged in this appeal. Heard and examined the records.