S P NADARAJAN Vs. C ARUMUGAM

JUDGEMENT

(1.) This Criminal Appeal is filed as against the Judgment dated 23.03.2006 passed by the learned Additional District and Sessions Judge, and Special Court for EC & NDPS Act cases, Pudukkottai, reversing the Judgment dated 16.12.2003 passed by the learned Judicial Magistrate Court, Pudukkottai, convicting the respondent under Section 138 of the Negotiable Instruments Act.

(2.) The brief facts leading to this appeal, are as follows:-

(3.) The learned counsel appearing for the appellant would submit that the accused himself has admitted the fact of having received the statutory notice. Besides, an acknowledgment card has also been signed by the wife of the accused. The above fact clearly proves the compliance of the notice. Therefore, the First Appellate Court's judgment needs to be interfered with.