M S J K INDUSTRIES LTD Vs. BABU

JUDGEMENT

(1.) THE judgment dated 14.02.2001 passed in Criminal Appeal No.48 of 1998 by the Additional District and Sessions Court (Fast Track Court No.I), Madurai, is now under challenge.

(2.) THE appellant herein as complainant has lodged the complaint in question under Sections 138 read with 142 of the Negotiable Instruments Act on the file of the Judicial Magistrate Court No.I, Madurai and the same has been taken on file in Calendar Case No.375 of 1995, wherein the present respondent has been shown as accused.

(3.) THE trial court, after considering the evidence available on record, has found the accused guilty under Section 138 of the Negotiable Instruments Act and sentenced him to undergo six months simple imprisonment. Against the conviction and sentence passed by the trial Court, the accused as appellant has preferred Criminal Appeal No.48 of 1998 on the file of the first appellate Court.