M KARUPPIAH Vs. V CHELLAPANDI

JUDGEMENT

(1.) This Criminal Appeal is directed against the judgment of acquittal passed by the First Appellate Court in C.A.No.17 of 2005, dated 06.03.2008, reversing the order dated 13.04.2005 passed in C.C.No.4 of 2005 on the file of the Judicial Magistrate-I, Virudhunagar convicting the respondent / accused in this appeal for the offence under Section 138 of Negotiable Instruments Act, 1881 and sentencing him to undergo six months simple imprisonment and to pay a fine of Rs. 1000/- in default to undergo three months simple imprisonment.

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

(3.) Heard the learned counsel appearing for the appellant and the respondent and perused the materials, which are available on record.