K. SIVASUBRAMANI Vs. K. SUBRAMANIAM

JUDGEMENT

(1.) This appeal has been filed by the appellant to set aside the order passed by the learned Judicial Magistrate, Kangayam, Erode District in C.C. No. 151 of 2005 dated 06.11.2008.

(2.) The appellant is the complainant in C.C. No. 151 of 2005 on the file of the learned Judicial Magistrate, Kangayam, Erode District. In the year 2005, he filed a complaint against the respondent for the offence punishable under Section 138 of Negotiable Instrument Act, 1881. After concluding the trial, the learned Magistrate came to the conclusion that the appellant has not proved the case and acquitted the respondent for the charges.

(3.) Against which, the appeal has been preferred before this Court for convicting the respondent.