R RAMARAJ Vs. R KUPPUSAMY

JUDGEMENT

(1.) Complainant is the appellant in this appeal. The appellant has come forward with this appeal challenging the judgment dated 29.03.2005 by the learned Judicial Magistrate No. II. Coimbatore acquitting the appellant for the offence under section 138 of Negotiable Instruments Act.

(2.) The following are the statements in brief contained in the private complaint filed by the appellant under Section 138 of Negotiable Instruments Act before the Trial Court.

(3.) The court below, after analysing the evidence on record found that there was no legally recoverable debt and hence acquitted the respondent/ accused. Hence, the complainant has preferred this appeal.