PATVOLK Vs. HYDRA IMPEX PVT LTD

JUDGEMENT

(1.) Complainant is the appellant in this appeal. The appellant has come forward with this appeal challenging the judgment dated 21.11.2000 by the learned VII Metropolitan Magistrate, George Town, Madras acquitting the appellant for the offence under section 138 of Negotiable Instruments Act.

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

(3.) The point for consideration is "Whether the notice Ex. P14 dated 12.08.1998 is a valid notice in the eye of law?" Point: