R. SURESH KUMAR,J. - (1.)This Criminal Appeal has been filed against the Judgment made by the I Additional District and Sessions Judge, Tirupur, dated 27.03.2015 made in Crl.A.No.7 of 2015, reversing the Judgment and conviction made by the Judicial Magistrate / Fast Track Court, Tirupur on 26.12.2014 made in S.T.C.No.109 of 2012.
(2.)The appellant herein is the complainant and the respondent herein is the accused before the trial Court and for the sake of convenience, they would be called herein as complainant and accused respectively.
(3.)The case of the complainant is that, the complainant knows the accused through a relative of the complainant and common friend of both one Natarajan 4 years prior to the transaction in question. As such, the accused, in order to invest some amount in a Spoken English Academy run by him in the name and style of JKR Spoken English, required money and therefore he along with Natarajan came and requested the complainant a sum of Rs.10,00,000/- for such investment as loan.