D RAJASAMPATHKUMAR Vs. R RAJAMANICKAM

JUDGEMENT

(1.) The Criminal Appeal arises out of the order of acquittal passed by the learned District Munsif cum Judicial Magistrate, Kodumudi in C.C.No.171 of 2007 dated 25.06.2009.

(2.) The complainant in C.C.No.171 of 2007 is the appellant and the accused is the respondent.

(3.) It is the case of the complainant that the accused had given a cheque bearing No.018291 [Ex.P.1] for a sum of Rs. 2,00,000/- and he had deposited the same in his bank account. Unfortunately, the cheque was dishonoured and the bank had sent an intimation under Ex.P.2. The complainant had sent a statutory notice under Ex.P.3, which was received by the accused under Exs.P.4 and P.5.