MICSON FINANCE Vs. V SAMPATH SEKAR

JUDGEMENT

(1.) S Criminal Appeal is filed to call for the records relating to C.C.No.2001 of 2005 on the file of the District Munsif Cum Judicial Magistrate Court, Ambattur and set aside the order of acquittal dated 19.03.2008 and consequently, allow the appeal.

(2.) The appellant has filed the appeal against the judgment of acquittal dated 19-03-2008 rendered by the learned District Munsif cum Judicial Magistrate, Ambattur in C.C.No.2001 of 2005 filed under Section 138 Negotiable Instruments Act against the respondents herein.

(3.) This case was taken up on special sitting, Saturday i.e. on 23-06-2018, prior to which advance list has been printed and circulated in the cause list for a period of two weeks. On the day of special sitting when the case was called up both petitioners and respondent had not appeared. It is a case of the year 2008 pending for more than 10 years, without any progress. This appeal is against the order of judgment of acquittal rendered by the learned District Munsif cum Judicial Magistrate, Ambattur in C.C.No.2001 of 2005 dated 19-03-2008. Hence, on perusal of the records, this court proposes to take up the appeal and dispose the same on merits.