LAWS(MAD)-2017-2-208

M/S. CHINTHAMANI FOODS & FEEDS (P) LTD., MANAGING DIRECTOR, K.PALANIAPPA MUDALIAR, S/O. KUPPUSAMY MUDALIAR, METTUPATTI, SALEM Vs. D. CHANDRASEKAR

Decided On February 20, 2017
M/S. Chinthamani Foods And Feeds (P) Ltd., Managing Director, K.Palaniappa Mudaliar, S/O. Kuppusamy Mudaliar, Mettupatti, Salem Appellant
V/S
D. CHANDRASEKAR Respondents

JUDGEMENT

(1.) The appeal is preferred against the judgment of acquittal passed by the learned Judicial Magistrate No.3, Salem in C.C. No.473 of 2001 dated 06.12.2006.

(2.) The case of the appellant/complainant, is as follows:-

(3.) After considering the complaint and sworn statement of the Power of Attorney, the court below took the case on file and issued summons to the accused and proceeded with the trial. During the trial, the appellant examined his Accountant/ Power of Attorney as P.W.1 and marked 5 exhibits. On the side of the respondent/accused, he examined the Bank Manager of Canara Bank as DW1, and after considering all the materials, the court below acquitted the accused from the charge. Now, challenging the above order of acquittal, the present appeal has been filed.