B BALAKMOJI Vs. J SATHIANARAYANAN

JUDGEMENT

(1.) This Criminal Appeal has been filed against the order dated 02.04.2007 passed by the learned Judicial Magistrate No.I, Coimbatore in C.C.No.779 of 2004.

(2.) Before the trial Court, the appellant herein has filed a private complaint against the respondent under Section 138 of the Negotiable Instruments Act.

(3.) The learned Magistrate, after taking the complaint on file in C.C.No.779 of 2004 and after issuance of summons to the accused, examined the witnesses. To prove his case, the complainant examined himself as P.W.1 and 14 documents were marked as Ex.P.1 to Ex.P.14. On behalf of the accused, 6 witnesses were examined and Ex.D.1 to Ex.D.23 were marked.