D SEKAR Vs. G VEERAMMAL

JUDGEMENT

(1.) This memorandum of Criminal Appeal is directed against the judgment dated 04.01.2007 and made in C.C. No. 560 of 2006 on the file of the learned Judicial Magistrate No. V, Tiruchirapalli, acquitting the accused on the ground that the offence under Section 138 of the Negotiable Instruments Act has not been satisfactorily established against the accused. Being aggrieved by the impugned judgment, the complainant has approached this Court by way of this criminal appeal.

(2.) The related facts and circumstances which giving rise to the memorandum of criminal appeal may be summarised briefly as follows:

(3.) Heard both sides.