NIX ENTERPRISES Vs. RAYAPPAN

JUDGEMENT

(1.) Aggrieved over the order of acquittal passed by the learned Judicial Magistrate No.IV, Tirunelveli in S.T.C.No.6907 of 2006 dated 29.05.2008, the present appeal has been filed.

(2.) The brief facts, leading to filing of this Criminal Appeal, is as follows:

(3.) The learned counsel appearing for the appellant would submit that admittedly the issuance of cheque is not disputed. The only contention of the respondent is that the cheque has been materially altered and the cheque issued in the name of proprietary concern is not enforceable. Such a defence has no legs to stand and hence submitted that the trial Court has not properly appreciated the legal position and acquitted the accused.