K. SUBRAMANIAN Vs. T.R. ASHOK

JUDGEMENT

(1.) THIS Criminal Appeal has been directed against the order of acquittal passed in Criminal Appeal No. 98/2007 by the IV Additional and Sessions Court, Chennai, wherein, the conviction and sentence passed in C.C. No. 7684/2005 by the VIII Metropolitan Magistrate, George Town, Chennai are reversed.

(2.) THE appellant herein as complainant has filed 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 considering the divergent submissions made on either side has found the accused guilty under Section 138 read with 142 of the Negotiable Instruments Act,1881 and sentenced him to undergo imprisonment and also imposed a fine of Rs. 6 Lakhs as mentioned in the judgment. Against the conviction and sentence passed by the trial court, the accused as appellant has filed Criminal Appeal No. 98/2007 on the file of the First Appellate Court.