MUTHULAKSHMI Vs. K PADMANABHAN

JUDGEMENT

(1.) THE judgment dated 14.08.2001 passed in Calendar Case No.284 of 1996 by the Judicial Magistrate Court, Rajapalayam is now under challenge.

(2.) THE appellant herein as complainant has filed a complaint under Sections 138 read with 142 of the Negotiable Instruments Act on the file of the trial Court, wherein the present respondent has been shown as sole accused.

(3.) THE trial Court, after contemplating the rival evidence adduced on either side, has found the accused not guilty under Section 138 of the Negotiable Instruments Act and ultimately acquitted him under Section 255(1) of the Code of Criminal Procedure. Against the order of acquittal, the present criminal appeal has been filed at the instance of the complainant.