MEYYAMMAI PROPRIETRIX OF M/S MURUGAN ENTERPRISES Vs. INDIA ENGINEERING CORPORATION C 25 PRIVATE INDUSTRIAL ESTATE KURUCHI COIMBATORE

JUDGEMENT

(1.) THIS appeal has been preferred against the judgment in C. C. No. 324 of 1997 on the file of the Judicial Magistrate No. 1, Coimbatore. On a private complaint under Section 200 of Cr. P. C. , the accused was charged under Section 138 of the Negotiable Instruments Act, 1881 (hereinafter referred to "the Act").

(2.) THE complainant was examined before the trial Court and the learned Judicial Magistrate, after taking cognizance of the offence and after the accused appearing on summons, copies under Section 207 of Cr. P. C. Were furnished and when the offence was explained to the accused, they pleaded not guilty.

(3.) WHEN the incriminating circumstances were put to the accused, they deny their complicity with the crime. D. W. 1 the Accountant of A1 Company was examined on behalf of the accused and Exs D1 to D22 were marked.