M JAYANNA Vs. H E KUMAR

JUDGEMENT

(1.) There is no representation for the petitioner, though it was called thrice.

(2.) This revision petition is filed challenging the judgment of conviction dtd. 3/11/2014 passed by the Additional Civil Judge and JMFC, Holenarasipura in C.C.No.215/2011 convicting him for the offence punishable under Sec. 138 of Negotiable Instruments Act, 1881 (hereinafter referred to as 'NI Act, 1881' for short) and the consequent sentence to pay a fine of Rs.3,50,000.00. The gravamen of the case of the respondent was that the petitioner availed a hand loan of Rs.1,75,000.00 from the respondent and promised to repay the same within two months. The petitioner passed on a cheque for the said sum on the same day and assured to repay the same by the day marked on the cheque. However, the cheque when presented on the day marked on it, was dishonoured due to insufficient funds in the account of the petitioner. The respondent therefore issued a notice of demand, which was not claimed by the petitioner. The petitioner made no attempt to repay the amount payable under the cheque, which prompted the respondent to initiate prosecution of the petitioner for the offence punishable under Sec. 138 of NI Act, 1881.

(3.) The trial Court recorded the sworn statement of the respondent and registered C.C.No.215/2011 and issued process to the petitioner. The petitioner entered appearance and was released on bail. The plea of the petitioner was recorded and he pleaded not guilty and claimed to be tried. The respondent was examined as PW.1 and he marked Exs.P1 to P7. The statement of the petitioner was recorded under Sec. 313 of Cr.P.C. and he denied the incriminating evidence against him. He led his evidence as DW.1 but did not mark any document in defence. Based on the oral and documentary evidence, the trial Court held that the petitioner admitted his signature found on the cheque and also the fact that the cheque was drawn from his account and therefore, the presumption under Sec. 139 of the NI Act, 1881 deserved to be drawn against the petitioner. It held that the petitioner did not raise any probable defence to rebut such presumption. It considered the defence of the petitioner that he had availed a loan from State Bank of India, Holenarasipura Branch and that the respondent stood surety for the said loan and that the petitioner had issued the cheque in question for that transaction. Since the petitioner did not produce any material in that regard, the trial Court held that the defence set up by the petitioner was improbable and farfetched and thus, held that the respondent had proved the guilt of the petitioner. Consequently, it convicted him for the said offence and sentenced him to pay fine of Rs.3,50,000.00. An appeal preferred by the petitioner before the Sessions Court in Crl.A.No.167/2014 was dismissed in terms of the judgment dtd. 1/8/2016.