S.V. KUMAR Vs. VIMALA

JUDGEMENT

(1.) THIS criminal appeal has been directed against the order of acquittal passed in Criminal Appeal No. 28 of 2006 by the Additional District and Sessions Court (Fast Track Court No. II), Ranipet, wherein, the conviction and sentence passed in Calendar Case No. 80 of 2005 by the District Munsif -cum -Judicial Magistrate Court No. 1, Wallajah, are reversed.

(2.) THE appellant herein, as complainant, has filed the complaint in question under Section 138 of the Negotiable Instruments Act, 1881 and the same has been taken on file in Calendar Case No. 80 of 2005, wherein the present respondent has been shown as sole accused.

(3.) THE trial Court, after considering the available evidence on record, has found the accused guilty under Section 138 of the Negotiable Instruments Act, 1881 and sentenced her to undergo six months simple imprisonment and also imposed a fine of Rs. 10,000/ -. Further, the trial Court has awarded a compensation of Rs. 2,50,000/ - under Section 357(3) of the Code of Criminal Procedure, 1973. Against the conviction and sentence passed by the trial Court, the accused, as appellant, has preferred Criminal Appeal No. 28 of 2006 on the file of the first appellate Court.