P KRISHNAMOORTHY Vs. S SARGUNAVATHY

JUDGEMENT

(1.) The appellant is the complainant in STC No.204 of 2008 on the file of the Judicial Magistrate, No.II, Trichy and the respondent is the sole accused in the case. The appellant filed the said case by way of private complaint alleging that the respondent committed offence punishable under Section 138 of the Negotiable Instruments Act (hereinafter referred to as 'the Act'). The trial Court, by judgment dated 23.02.2015, has acquitted the respondent. Challenging the same, the appellant is before this Court with this appeal.

(2.) This appeal has come up today for admission.

(3.) I have heard the learned counsel for the appellant. The appellant is also present in Court. I have heard him also.