M. KANNAN Vs. SEVENTH SENSE MOVIE MAKERS

JUDGEMENT

(1.) This Appeal has been filed seeking to set aside the Acquittal Order passed by the learned III Additional District and Sessions Judge, Tiruvallur at Poonamallee in Crl.A. No.187 of 2018, dtd. 21/1/2020 and convict the Respondents/accused herein and award maximum Sentence by allowing this Criminal Appeal.

(2.) The Appellant as Complainant had filed a Private Complaint under Sec. 138 of the Negotiable Instruments Act against the Respondent in S.T.C. No.365 of 2016. The Trial Court, by Judgment, dtd. 7/9/2018, acquitted the Respondent/Accused. Aggrieved against the same, the Appellant filed an Appeal before the learned III Additional District and Sessions Judge, Tiruvallur at Poonamallee in C.A. No.187 of 2018. The Sessions Judge by Judgment, dtd. 21/1/2020 dismissed the Appeal confirming the Judgment of Acquittal passed by the Trial Court, against which, the present Appeal has been filed.

(3.) Today, the Appellant as well as the Second Respondent and their respective Counsel are present. The identity of the Appellant and Second Respondent is not disputed. Both parties confirmed that the issue had been settled between them.