RAMAKRISHNA MILLS (COIMBATORE) LTD Vs. ANU YARNS

JUDGEMENT

(1.) This Criminal Appeal is filed to set aside the Judgment dated 05.06.2008 passed in C.A.No.519 of 2006 on the file of learned District and Sessions Judge (Fast Track Court No.III) at Coimbatore and to restore the order of conviction passed by the learned Judicial Magistrate No.II, Coimbatore in C.C.No.375 of 2003, dated 15.11.2006.

(2.) This Appeal is filed against the Judgment of acquittal of the respondents by the Appellate Court. The private complainant is the appellant herein.

(3.) The private complainant/appellant herein has preferred the complaint under Section 138 of The Negotiable Instruments Act, which was taken on file in C.C.No.375 of 2013. Originally, C.C. No. 375 of 2003 was instituted against five accused. The fifth accused in the complaint was M/s. Shanthi Textiles private limted. On receipt of summons, the fifth accused filed Crl.OP No. 25699 of 2003 before this Court to quash the private complaint against them and it was allowed by this Court on 29.09.2003 in Crl.O.P.No.25699 of 2003. Therefore, the trial in the private complaint proceeded against the four accused, who are the respondents herein.