S. ARUMUGHAM Vs. SRINIVASAN

JUDGEMENT

(1.) Heard both sides.

(2.) The Appellant/Respondent/Complainant has preferred the present Criminal Appeal before this Court as against the Judgment dated 30.07.2009 in Criminal Appeal No.36 of 2009 passed by the Learned Additional District Sessions Judge, (Fast Track Court No.1), Salem in reversing the Judgment dated 16.04.2009 in STC No.3060 of 2006 passed by the Learned Judicial Magistrate No.5, Salem.

(3.) It comes to be known that the Learned Additional District Sessions Judge, (FTC No.I), Salem in Criminal Appeal No.36 of 2009 preferred by the Respondent/Accused (As an Appellant) on 30.07.2009 passed a Judgment in allowing the Appeal and set aside the Judgment passed by the trial court in STC No.3060 of 2006 dated 16.04.2009 whereby and where under the Respondent/Accused was convicted in respect of an offence under Sec. 138 of Negotiable Instruments Act, 1881 and was imposed with a punishment of three years Simple Imprisonment and he was further directed to pay a fine of Rs. 3,000.00, in default of payment of fine, he was directed to undergo Simple Imprisonment for a period of 15 months.