V BABU GANESH Vs. K GANESAN

JUDGEMENT

(1.) This appeal has been filed against the judgment in CA.No.326 of 2005, on the file of the I Additional Sessions Court, Tirunelveli, dated 13.09.2006, whereby the appellant therein, who had been convicted by the Judicial Magistrate No.IV, Tirunelveli in C.C.No.198 of 2005, by judgment dated 10.11.2005, was acquitted of the charges under Section 138 of Negotiable Instrument Act.

(2.) The complainant is the appellant herein. The Trial Court had found that it was a fit case to convict the accused. The Sessions Court had thought it fit to reverse the order of conviction.

(3.) Heard Mr.Dilipan, learned counsel for the appellant/complainant and Mr.M.Murugesan, learned Legal Aid counsel, who had been appointed by order of this Court, dated 30.01.2018, for the respondent/accused.