K PERUMAL Vs. M JOSEPH SELVAM

JUDGEMENT

(1.) This is an appeal as against the order of acquittal passed by the learned Judicial Magistrate No.II, Dindigul in C.C.No.56 of 2004 dated 17.10.2007.

(2.) The brief facts of the case of the appellant / complainant are as follows:

(3.) The learned trial Judge was convinced with the contention of the learned counsel for the respondent / accused that the subject cheque bearing No.595339 (Ex.P.1) was issued to him for his account No.22449 as early as in the year 1998 and the account number itself got changed after computerization in 1998 to 01190027449, the Cheque number 595339 could not have been issued on 25.11.200