A N CHANDRU Vs. R K KUPPUSAMY

JUDGEMENT

(1.) This Criminal Appeal has been preferred against the order passed by the learned District Munsif, Ranipet, Vellore District in C.C.No.221 of 2010 dated 13.06.2012.

(2.) This appellant has set the law in motion by filing a private complaint against the respondent for the alleged offence punishable under Section 138 of Negotiable Instruments Act, before the Court below. After the trial, the Trial Court has acquitted the accused.

(3.) Having aggrieved by the said acquittal, the appellant, who is the complainant/victim of the crime invoking section 378 of the Criminal Procedure Code, 1973 have preferred this appeal directly to this Court.