BABY Vs. STEPHEN

JUDGEMENT

(1.) A cheque for 50,000/ - issued by the revision petitioner herein in discharge of a debt was dishonoured due to insufficiency of funds, and when he failed to make payment of the cheque amount as demanded by the complainant, he preferred complaint before the Judicial First Class Magistrate Court -II, Thodupuzha.

(2.) THE revision petitioner entered appearance in the trial court and pleaded not guilty. During trial, the complainant (1st respondent herein) examined himself as PW1 and marked Exts.P1 to P6. When examined under Section 313 of Cr.P.C also, the revision petitioner denied the incriminating circumstances, but, he did not adduce any evidence in defence to probabilise his case that he had no transaction or dealings with the complainant, and that the cheque in question was handed over to the father of the complainant in another transaction.

(3.) AGGRIEVED by the conviction and sentence, he approached the Court of Session, Thodupuzha with Crl.A. No. 154 of 2011. In appeal, the learned Second Additional Sessions Judge confirmed the conviction and sentence, and accordingly dismissed the appeal on 18.3.2013. Now the revision petitioner is before this Court, challenging the legality and propriety of the conviction and sentence.