R.SELVAM Vs. THANGAPOORANI

JUDGEMENT

(1.) The unsuccessful complainant is the appellant herein.

(2.) For the sake of convenience, the parties are referred as per the ranking before the trial Court.

(3.) The appellant, who was the complainant before the trial Court, impugning the acquittal judgment of the learned XVI Additional Sessions Judge, Madras dtd. 10/11/2014, whereby setting aside the judgment of conviction delivered by the trial Court on 16/7/2010 for an offence under Sec. 138 of the Negotiable Instruments Act.