R JAGAN Vs. V N RANGARAJAN

JUDGEMENT

(1.) As the issue involved in all the three Criminal Appeals is one and the same, the cases are taken up for disposal by this Common Judgment.

(2.) These Criminal Appeals have been preferred against the orders passed in C.C.Nos.20 of 2003, 282 of 2001 and 652 of 2002 dated 25.01.2008, 30.07.2007 and 31.07.2007 respectively, by the learned Judicial Magistrate, Court No.I, Pollachi, Coimbatore District.

(3.) This appellant has set the law in motion by filing a private complaint against the respondents for the alleged offence punishable under Section 138 of Negotiable Instruments Act, before the Court below. After the trial, the Trial Court has acquitted the accused.