- (1.)The appeal against the order of acquittal by the learned Additional Chief Judicial Magistrate, Medurai passed in CC No. 9 of 2002 dated 16-2-2003.
(2.)The complainant is the Appellant. A private complaint was filed by the Appellant, who is the Chief Enforcement Officer of Enforcement Directorate, against the sole accused/Respondent for the following alleged offences.
(3.)The Respondent was practising as a Chartered Accountant at Madurai having his Office at 12-A, Rathnasamy Nadar Road, Sekizhar Road, BB Kulam, Madurai. In 1990, one Syed Moosammil, S/o Abu Thahir met the Respondent and informed him that he is employed at Saudi Arabia and proposed that he will collect money from the persons employed in Gulf countries who intend to send money to their families in India and he requested the Appellant to receive the money in India and re-distribute to those persons on his instructions. The Appellant agreed and between 1990 and 1996 the said Moosammil sent money to the Respondent to be distributed to various persons and thereafter, one Kajali the brother-in-law of Moosammil, continued to engage the Respondent for the illegal money transaction.