Madras High Court
N.S.Viswanathan vs T.V.Shanmugasundaram on 23 June, 2018
Author: P.Velmurugan
Bench: P.Velmurugan
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 23.06.2018
CORAM
THE HON'BLE Mr. JUSTICE P.VELMURUGAN
Crl.A.(MD)No.519 of 2007
N.S.Viswanathan .. Appellant
vs.
T.V.Shanmugasundaram,
Proprietor,
Sri Venkateswara Engineering Works,
Tiruchirappalli ? 15. .. Respondent
Appeal filed under Section 378 of the Criminal Procedure Code, to
reverse the judgment passed by the learned Judicial Magistrate No.V,
Tiruchirappalli, dated 20.07.2007, in C.C.No.373 of 2006 and convict the
sentence the respondent/accused for the offence committed by him under
Section 138 of the Negotiable Instruments Act.
!For Appellant : No Appearance
^For Respondent : No Appearance
:JUDGMENT
No representation for the appellant. Hence, this criminal appeal is dismissed for non-prosecution.
To The Judicial Magistrate No.V, Tiruchirappalli.
.