M N THANGARAJ Vs. VENKATACHALAPATHI TEX

JUDGEMENT

(1.) THIS appeal has been preferred against the judgment in C.C.No.41 of 1998 on the file of the Judicial Magistrate No.1, Erode. On a private complaint under Section 200 of Cr.P.C., the accused was charged under Section 138 r/w 142 of the Negotiable Instruments Act, 1881.(herein after referred to as "the Act").

(2.) AFTER taking cognizance, the learned Judicial Magistrate has issued summons to the accused, on their appearance copies under Section 207 of Cr.P.C. were furnished to the accused and when offence was explained to them, they pleaded not guilty.

(3.) WHEN the incriminating circumstances were put to the accused, they deny their complicity with the crime. D.Ws.1 to 5 were examined and Exs D1 to D4 were exhibited.