C CHANDRAMOHAN Vs. K ARUL MOZHI

JUDGEMENT

(1.) This Criminal Appeal has been preferred against the order dated 15.03.2016 passed by the learned Judicial Magistrate, Fast Track Court, Vellore, in C.C.No.129 of 2014.

(2.) This appellant has set the law in motion by filing a private complaint against the respondent for the alleged offence punishable under Sections 138 and 141 of the Negotiable Instruments Act, before the Court below. After the trial, the Trial Court has acquitted the accused.

(3.) Having aggrieved by the said acquittal, the appellant, who is the complainant/victim of the crime invoking section 378 of the Criminal Procedure Code, 1973, have preferred this appeal directly to this Court.