A RAJESHKUMAR Vs. J RAVICHANDRAN

JUDGEMENT

(1.) The present appeal has been filed challenging the order passed by the learned Judicial Magistrate No.III, Erode in C.C.No.378 of 2006 dated 11.09.2007 whereby which the respondent herein was acquitted from charges under Sections 138, 141 and 142 of the Negotiable Instruments Act.

(2.) I heard Mr.N.Manokaran, learned counsel for the appellant and none appeared for the respondent.

(3.) The short facts leading to the filing of the complaint under Sections 138, 141 and 142 of the Negotiable Instruments Act by the appellant herein is that the respondent happens to be a person well known to him and he has lent a sum of Rs.74,795/- to the respondent on 01.11.2005. On the same day itself, in order to discharge the liability, the respondent seems to have given three post dated cheques to the appellant as follows: