(1.) The appeal has been preferred against the judgment dated 05.08.2008 in C.C.No.311 of 2003 on the file of Judicial Magistrate Court, Sathyamangalam.
(2.) Previously, in the year 2003, the appellant filed a private complaint against the respondent alleging that the respondent has committed an offence under Section 138 of Negotiable Instruments Act. In the trial Court, after completing the enquiry, the learned Judicial Magistrate came to the conclusion that the respondent is not found guilty for the offence under Section 138 of Negotiable Instruments Act and thereby, he acquitted the respondent against which, the appellant approached this Court by way of this appeal praying to set aside the judgment rendered by the Judicial Magistrate, Sathyamangalam and to convict the respondent.
(3.) The case of the appellant in the trial Court is as follows:-