T.VELNADAR Vs. P.AYYANATHAN

JUDGEMENT

(1.) These Criminal Appeals have been preferred by the Appellant/Complainant as against the Judgment dated 14.9.2011 in C.C.Nos.2301, 2302 and 2304 of 2001 passed by the Learned II Metropolitan Magistrate, Egmore, Chennai.

(2.) The Learned II Metropolitan Magistrate, Egmore, Chennai, while passing the impugned Judgments in C.C.Nos.2301, 2302 and 2304 of 2001, on 14.09.2011, had clearly held that the Appellant/Complainant had miserably failed to prove his cases against the Respondent/Accused and ultimately found him not guilty under Section 138 of the Negotiable Instruments Act and acquitted him under Section 255 (1) of Cr.P.C.

(3.) According to the Learned Counsel for the Appellant/ Complainant, the trial Court had committed an error, in acquitting the accused in three Calender Cases, by not appreciating the material evidences projected by the Appellant/ Complainant.