HINDUSTAN INSECTICIDES LIMITED Vs. P SRIRAM

JUDGEMENT

(1.) This appeal is directed against the order of acquittal dated 17.06.2009 in C.C.No.117 of 2006 on the file of the learned Judicial Magistrate No.II, Coimbatore District.

(2.) The appellant herein is the complainant in C.C.No.117 of 2006 on the file of the learned Judicial Magistrate No.II, Coimbatore District, he filed a complaint against the respondents for the offence punishable under Section 138 of Negotiable Instruments Act, 1881. After concluding the trial, the learned Magistrate came to the conclusion that the appellant has not proved the case and acquitted the respondents for the charges, against which, the appeal has been preferred before this Court for convicting the respondents.

(3.) The case of the appellant before the trial Court, is as follows: