RASAPPAN Vs. S K MARAPPAN

JUDGEMENT

(1.) This Criminal Appeal is preferred by the appellant against the order of acquittal passed by the learned Judicial Magistrate Tiruchengode made in C.C.No.477 of 2003 dated 23.4.2008 under section 138 of the Negotiable Instruments Act.

(2.) Breif case of the appellant:

(3.) During trial, the appellant /complainant examined himself as PW1 and marked Exhibits P1 to P6. The respondent/accused examined himself as RW1 and no documents were marked on his side. On appreciating the evidence adduced by both parties, the learned trial Court acquitted the accused on the ground that the appellant failed to prove the loan as "legally enforceable debt". Aggrieved over this, the appellant/complainant preferred this appeal.