T. RUSSEL RAJ Vs. VARAMANGAI

JUDGEMENT

(1.) This Criminal Appeal has been filed by the appellant to call for the records of the case in C.C. No. 9493 of 1999 on the file of the V Metropolitan Magistrate, Chennai, dated 14.08.2009, set aside the acquittal and sentence the respondent / accused.

(2.) Though this Criminal Appeal was filed in the year 2009, till date the appellant did not take any steps to serve copies to the respondent / accused. Considering the long pendency of the case, this Court appointed Mr. C.V. Rohit, learned counsel as Amicus Curie to conduct this case.

(3.) The case of the prosecution is that the Appellant had filed a private complaint under Section 138 of Negotiable Instruments Act, as against the respondents 1 and 2. The same has been taken cognizance in C.C. No. 9493 of 1999 before the V Metropolitan Magistrate, Egmore, Chennai. The learned Magistrate after an elaborate trial had acquitted the respondents by the Judgment dated 14.08.2009, against which, the present Criminal Appeal has been preferred.