MOHAMAD IRFAN Vs. VELUKANNAN

JUDGEMENT

(1.) The Appellant/Complainant has preferred the instant Criminal Appeal as against the Judgment dated 04.12.2013 in C.C.No.76 of 2013 passed by the Learned Judicial Magistrate, Fast Track Court, Alandur.

(2.) The Learned Judicial Magistrate, Alandur, while passing the impugned Judgment in C.C.No.76 of 2013 on 04.12.2013, at paragraph 16, had, among other things, observed the following:

(3.) The Learned Counsel for the Appellant/Complainant submits that the trial Court should not have acquitted the Respondent/Accused in spite of the fact that all the necessary ingredients of an offence under Section 138 of the Negotiable Instruments Act are made out.