M RAMAMURTHY Vs. N A RAMAKRISHNAN

JUDGEMENT

(1.) The complainant in C.C.No.17 of 2003 on the file of the Chief Judicial Magistrate, Pudukottai is the petitioner in the present Criminal Revision Case. The said Calender Case came to be instituted on complaint for an alleged offence punishable under Section 138 of the Negotiable Instruments Act. The learned Chief Judicial Magistrate, Pudukottai (Trial Court), after trial held the respondent herein/accused guilty of the offence punishable under section 138 of the Negotiable Instruments Act, convicted him and sentenced him to undergo simple imprisonment for one year and to pay a fine of Rs.5,000/- and also incorporated a direction that in case of default in payment of fine, he should undergo simple imprisonment for 3 months.

(2.) As against the said judgment of the learned Chief Judicial Magistrate, Pudukottai dated 21.02.2006 made in C.C.No.17 of 2003, the respondent herein/accused preferred an appeal before the Court of Session, Pudukottai in C.A.No.8 of 2007. The appeal came to be assigned to the Additional Sessions Judge (Fast Track Court), Pudukottai and the learned appellate Judge, after hearing the appeal, allowed the appeal, set aside the conviction and acquitted the respondent herein/accused of the offence punishable under section 138 of the Negotiable Instruments Act for which he was prosecuted before the Trial Court.

(3.) As against the judgment of the learned Additional Sessions Judge (Fast Track Court), Pudukottai dated 07.11.2007 made in C.A.No.8 of 2007, the petitioner herein/complainant has chosen to prefer the present revision under Sections 397 r/w. 401 Cr.P.C.