STATE Vs. SEETHARAMAN

JUDGEMENT

(1.) THE respondent State has filed this appeal, challenging the order of acquittal dated 29.11.2004, made in C.C. No. 102 of 1999, passed by the Court of Judicial Magistrate No. 2, Kulithalai, Trichy District. The respondent herein said to be a godown in -charge was prosecuted for the commission of offences under Sections 408 and 477 -A of I.P.C and after full -fledged trial, by the above said order, he was acquitted of all the charges.

(2.) THE facts leading to the appeal, briefly, narrated as follows:

(3.) THE Court of the learned Judicial Magistrate No. I, Kulithalai, on receipt of the charge -sheet, issued summons to the respondent/accused for his appearance and framed charges under Section 408 and 477(A) of I.P.C and question him and he pleaded not guilty of the charges.