P. JAYAMADHA Vs. L. KUMAR

JUDGEMENT

(1.) Heard the Learned Counsel for the Petitioner and the Learned Counsel for the Respondent.

(2.) The Petitioner/Appellant/Complainant has filed the instant Criminal Original Petition seeking 'Grant of Special Leave' to prefer an Appeal as against the 'Judgment of Acquittal' dated 28.09.2016 in C.C. No. 246 of 2015 passed by the Learned Judicial Magistrate No. II, Chengalpattu.

(3.) It transpires that the trial Court, in its Judgment at paragraph 11, among other things, had observed that '.. The Complainant (Petitioner/Appellant) either in her Legal Notice or in her Complaint or in her Proof Affidavit had not mentioned as to who made the corrections in Ex.P1 - Cheque' and ultimately, came to the conclusion that in the present case, it was a question mark as to who made the aforesaid corrections in the cheque and opined that the cheque was a void one.