M GOVINDAN Vs. SRINIVASAN

JUDGEMENT

(1.) This Criminal Appeal has been preferred against the order dated 04.05.2006, passed by the learned XV Metropolitan Magistrate, George Town, Chennai, in C.C.No. 5699 of 2000.

(2.) 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.

(3.) Having aggrieved by the said acquittal, the appellant, who is the complainant/victim of the crime, invoking section 378 of the Criminal Procedure Code, 1973 have preferred this appeal directly to this Court.