N RAVI Vs. S KASIVISWANATHAN

JUDGEMENT

(1.) THESE appeal have been preferred against Judgment dated 29. 05. 2000, in STC. No. 771 and 772 of 1998 respectively, on the file of the Court of Judicial Magistrate No. V, Coimbatore. Both the complainant and the accused are one and the same in these cases. Crl. A. No. 771/1998 (STC. No. 562/1998)

(2.) A private complaint was preferred by the complainant under Section 200 Cr. P. C for an offence punishable under section 138 of the Negotiable Instrument Act, against the accused. The short facts in the complaint (in STC. No. 562/1998) for the purpose of deciding this appeal are as follows:-

(3.) A private complaint has been preferred by the complaint under Section 200 of Cr. P. C against the accused for an offence under Section 138 of the Negotiable Instruments Act. The short facts narrated in the private complaint relevant for the purpose of this appeal are as follows:-