ARUNACHALAM Vs. K MADHU

JUDGEMENT

(1.) This appeal has been filed by the appellant as against the order dated 04.06.2009 in C.C.No.287/2007 passed by the learned Judicial Magistrate No.V, Salem, in and by which the complaint preferred by the appellant herein was dismissed for non-appearance of the complainant on 04.06.2009, thereby acquitting the accused/respondent herein.

(2.) The appellant herein has filed a complaint against the respondents in C.C.No.2 of 2015 for the alleged offence punishable under Section 138 of Negotiable Instruments Act. Since the complainant/appellant herein was absent on the hearing date ie., 04.06.2009, the said complaint was dismissed by the Court below and consequently, the respondent/accused was acquitted. Aggrieved over the same, the present appeal has been filed by the appellant.

(3.) Heard the learned counsel for the appellant as well as the learned counsel appearing for the respondent, and perused the materials available on record.