K GNANASWARAN Vs. NIRMALA

JUDGEMENT

(1.) This Criminal Appeal is filed against the order of acquittal passed by the learned V Metropolitan Magistrate, Egmore, Chennai in C.C.No.7891 of 1999 dated 24.04.2009 under section 138 of the Negotiable Instruments Act.

(2.) Brief case of the Appellant:

(3.) The learned counsel for the appellant submits that the judgment passed by the learned V Metropolitan Magistrate, Egmore, Chennai dated 24.04.2009 in C.C.No.7891 of 1999 is arbitrary, illegal and against the facts and evidence placed before the Court.