R. DENNIS RAJA Vs. T. SUBBIAH

JUDGEMENT

(1.) The appeal under consideration is in respect of reversing judgment of the first appellate court, acquitting the respondent herein by holding the respondent not guilty of charge under section 138 of the Negotiable Instruments Act, 1881 [hereinafter referred to as 'N.I. Act'].

(2.) The brief facts as found in the complaint filed under section 138 of the N.I. Act are as follows:

(3.) Evidence let in by the respective parties: