J. VIJAYABASKAR Vs. M. DHASSKAND

JUDGEMENT

(1.) This Criminal Appeal is directed against the judgment rendered by the learned Judicial Magistrate No. V, Salem in C.C. No. 13 of 2008 dated 10.07.2009, wherein, the learned Magistrate acquitted the respondent for the offence under section 138 of the Negotiable Instruments Act, against which, the appellant being the complainant in the said case has preferred this appeal to set aside the same as erroneous one.

(2.) The case of the appellant/complainant in nutshell, is as follows:

(3.) Today, when the appeal is taken up for hearing, Mr. V.V. Sriram, learned counsel appearing for the appellant and Mr. K. Ramamoorthy, learned counsel appearing for the respondent advanced their arguments in their favour.