RAGHUNATHAN Vs. SELVARAJAN

JUDGEMENT

(1.) Raghunathan, the appellant herein, aggrieved by the order of acquittal passed by the appellate Court, has filed this appeal.

(2.) The appellant herein filed a private complaint against Selvarajan, accused/respondent for the offence under Section 138 of the Negotiable Instruments Act.

(3.) The trial Court, after trial, convicted the accused and sentenced him to undergo simple imprisonment for three months and to pay a fine of Rs. 6,000/-.