PRIYA KRISHNAMOORTHY Vs. N PALANISAMY

JUDGEMENT

(1.) This Criminal Appeal has been preferred against the order passed by Learned IV Additional City Civil Court, Chennai dated 30.04.2010 in C.A.No.61 of 2009 by which the First Appellate Court reversed the judgment and conviction of the XVIII Metropolitan Magistrate Court, Saidapet, Chennai dated 30.03.2009 made in C.C.No.6188 of 2003.

(2.) Heard Mr.Kannan, learned counsel for the appellant. There was no representation on the side of the respondent.

(3.) The case of the appellant /complainant before the trial Court was that, on 007.2002, the respondent/ accused, along with one P.Manickavalli borrowed a sum of Rs.1,00,000/- (Rupees One Lakh only) from the appellant /complainant. On the said date, the respondent/accused executed a pro-note and also on the same day, he had issued a cheque drawn in ICICI bank, West Mambalam Branch with cheque leaf bearing No.370205 for a sum of Rs.1,00,000/- (Rupees One Lakh only). The said cheque was presented on 10.12.2002 and the same was returned on 11.12.2002 due to 'insufficient funds'.