H NARSIMHA RAO Vs. VENKATARAM R

JUDGEMENT

(1.) THE short question that arises for consideration in this appeal is : whether the dishonoured cheques issued towards repayment of time-barred debt does not constitute an offence under Sec. 138 of the N. I. Act?

(2.) HEARD Sri H. T. Nataraja, learned counsel for the appellant/complainant and Sri b. C. Rajanna, learned counsel for the respondent/accused.

(3.) FOR the purpose of convenience, the appellant and the respondent herein are referred to as 'the complainant' and 'the accused', respectively.