THANGAVEL Vs. SELVAMANI

JUDGEMENT

(1.) This appeal has been filed against the order of acquittal made in S.T.C. No. 62 of 2013 dated 04.01.2016 on the file of Fast Track Court, Attur.

(2.) For the sake of convenience, the parties may be referred to as the complainant and the accused.

(3.) It is the case of the complainant that the accused had borrowed a sum of Rs. 8,50,000/- and in discharge of the liability, he had issued a cheque dated 29.04.2013, which when presented by the complainant, was dishonoured. According to the complainant, he issued a statutory notice under section 138 of Negotiable Instruments Act and thereafter, launched the prosecution in STC No. 62 of 2013 before the learned Judicial magistrate, Fast Track Court, Attur against the accused.