RAJALAKSHMI SPINNERS Vs. JAYANARAYANA SARDA

JUDGEMENT

(1.) The Complainant is the appellant herein.

(2.) The appellant/complainant filed a private complaint alleged commission of offence under Section 138 of Negotiable Instruments Act and after observing the formalities, the case was taken as C.C.No.795 of 2003, on the file of the learned Judicial Magistrate No.V, Coimbatore and after trial, the respondents/accused was acquitted and hence, this appeal.

(3.) The appellant/complainant has preferred a private complaint alleging that in connection with the sale of cotton at the instance of the first accused. The second accused issued a cheque for Rs. 1,00,000/-, dated 18.01.2003, HDFC Bank Limited, Trichy Road Branch, Coimbatore and on deposit, the same was returned as stop payment instructed by the respondent herein and after issuing the notice, he filed the private complaint.