A.L. ABUL KALAM AZAD Vs. T. RATHINAKUMAR

JUDGEMENT

(1.) THE order of acquittal dated 04 -11 -2006, passed in C.C. No. 261 of 2005 by the Judicial Magistrate, Perambalur is being challenged in the present criminal appeal.

(2.) THE appellant herein, as complainant, has filed the complaint in question, under Section 138 read with 142 of the Negotiable Instruments Act, 1881, wherein the present respondent has been shown as sole accused.

(3.) THE Trial Court after evaluating the available evidence on record has dismissed the complaint and thereby, acquitted the accused. Against the order of acquittal, the present criminal appeal has been preferred at the instance of the complainant, as appellant.