CHARAN RAO Vs. CHRISTOPHER ABLE ANANDRAJ

JUDGEMENT

(1.) This criminal revision petition is preferred by the accused against the concurrent findings recorded by the Courts below, whereby the trial Court has convicted him for an offence punishable under Sec. 138 of N.I. Act, which is confirmed by the appellate Court.

(2.) Heard both sides and perused the material on record.

(3.) According to the complainant in the first week of January 2015, the accused approached him and requested for a hand loan of Rs.1,14,000.00 to meet his financial commitments. The said amount was paid by cash. The accused agreed to repay the amount within one month with interest thereon at 2% per month. However, he failed to make any payment. The cheque in question - Ex.P1 bearing No.991178 dtd. 7/3/2015 for a sum of Rs.1,14,000.00 was issued by the accused. When the cheque was presented to the bank, the same was returned unpaid with an endorsement 'funds insufficient' and therefore the complainant issued a legal notice calling upon the accused to pay the amount. Inspite of service of notice, the accused neither replied to the notice nor repaid the amount.