K PRAKASHAN Vs. P K SURENDERAN

JUDGEMENT

(1.) Leave granted.

(2.) The impugned judgment is one of reversal of a judgment of acquittal passed by the learned Trial Judge in favour of the appellant.

(3.) Respondent herein allegedly, on diverse dates, advanced a sum of Rs. 3, 16,000/- to the appellant who issued a cheque for the said amount on 18.12.1995. The said cheque was dishonoured on the ground of insufficient fund. Allegedly, when the matter was brought to the notice of the appellant, he undertook to remit the amount on or before 30.01.1996. The cheque was again presented but the same was not encashed on the ground "payment stopped by the drawer".