S V FINANCE Vs. PARAMASIVAM

JUDGEMENT

(1.) The memorandum of criminal appeal is directed against the judgment dated 27.11.2005, and made in C.C. No. 477 of 2003 on the file of the learned Judicial Magistrate, Kumbakonam, acquitting the accused on the ground that the offence under Section 138 of the Negotiable Instruments Act has not been proved beyond all reasonable doubts. Being aggrieved by the impugned judgment, the complainant has brought this appeal before this Court.

(2.) For easy reference, the appellant herein may hereinafter be referred to as the complainant and the respondent herein may hereinafter be referred to as the accused.

(3.) The facts and circumstances which giving rise to the memorandum of criminal appeal may be summarised briefly as follows: