ANGUSAMY Vs. BOOPATHI

JUDGEMENT

(1.) This Memorandum of Crl.A.No.44 of 2008, is directed against the judge-ment, dated 31.12.2007, and made in C.C.No.245 of 2004, on the file of the learned Judicial Magistrate No.III, Dindigul, acquitting the accused on the ground that the offence under Section 138 of the Negotiable Instruments Act has not been satisfactorily established by the complainant as against the ac-cused. Being aggrieved by the impugned judgement, the complainant has ap-proached this Court by way of this memorandum of criminal appeal under Section 378(4) (5) of Code of Criminal Procedure.

(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 related facts and circumstances which giving rise to the memoran-dum of appeal may be summarised briefly as follows :