P.KULANTHAISAMY Vs. K.MURUGAN

JUDGEMENT

(1.) The Criminal Appeal is directed against the judgment made in C.C.No.32 of 2017 dtd. 4/1/2018 on the file of the Fast Track Magistrate Court, Srivilliputtur, acquitting the respondent for the offence under Sec. 138 of the Negotiable Instruments (hereinafter referred as 'NI') Act.

(2.) The appellant / complainant filed a private complaint under Sec. 200 Cr.P.C. against the first respondent / accused for the alleged offence under Sec. 138 r/w 142 of the NI Act.

(3.) For the sake of convenience and brevity, the parties herein after will be referred to as per their status / ranking in the trial Court.