(1.) CRIMINAL Appeal filed under Section 378 of 4 of Crl. P. C. to set aside the order dated 3. 7. 2001 passed in C. C. No. 319 of 1998 on the file of the Judicial Magistrate Court no. II, Dindigul and award punishment for the offence committed under section 138 of Negotiable Instruments Act by the respondent.
(2.) THE appeal is directed against the order dated 3. 7. 2001 passed in C. C. No. 319 of 1998 by the Judicial Magistrate II, Dindigul.
(3.) ON consideration of the entire evidence on record, the learned Judicial Magistrate, found that the accused is not guilty of the offence under Section 138 of the Negotiable Instruments Act and acquitted him of the charges levelled against him.