NATARAJAN Vs. CHINNASAMY

JUDGEMENT

(1.) THIS memorandum of Criminal Appeal has been preferred by the appellant against the judgment dated 20.07.2007 and made in STC No. 1641 of 2006, on the file of the learned Judicial Magistrate, Sankarankovil, Tirunelveli District, acquitting the respondent who is the accused in the above said case, on the ground that the offence under Section 138 of Negotiable Instruments Act, 1881, (in short the Act) has not been proved,

(2.) CHALLENGING the impugned judgment, the appellant who is the complainant in the above said case has approached this Court by way of this memorandum of criminal appeal.

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