(1.) Following are the contents contained in the private complaint filed under sections 138, 141, 142 of Negotiable Instruments Act and Sec. 200 of Cr. P. C.
(2.) Aggrieved at this judgment, the respondent/accused preferred appeal in C.A. No. 391/2003 on the file of the Additional Sessions Judge, Fast Track Court-II, Coimbatore and the learned Fast Track Court Judge after hearing the appeal, allowed the appeal, setting aside the judgment and conviction passed by the trial Court. Hence, the complainant is before this Court with this appeal.
(3.) Point for Consideration: The point for consideration is "whether there is legally enforceable debt payable by the accused to the complainant and whether the accused discharged the statutory presumption?." Point: