C.A. KRISHNAN Vs. DOLI

JUDGEMENT

(1.) ACCUSED in C.C. No. 203/2002 on the file of the Judicial First Class Magistrate Court, No -II, Palakkad is the revision petitioner herein.

(2.) THE case was taken on file on the basis of a private complaint filed by the first respondent against the present petitioner alleging offence under Section 138 of the Negotiable Instruments Act (hereinafter called 'the Act').

(3.) WHEN the revision petitioner appeared before the court below, the particulars of offences were read over and explained to them and they pleaded not guilty. In order to prove the case of the complainant, the complainant himself was examined as PW1 and Exts. P1 to P8 were marked on his side. After closure of the complainant's evidence, the revision accused were questioned under Section 313 of Code of Criminal Procedure but they denied all the incriminating circumstances brought against them in the complainant's evidence. Their case was that, an amount of Rs. 18,200/ - was paid and no other amount is due. In order to prove the same, one witness was examined as DW1 and Exts. D1 and D2 were marked. They have further contended that the company was wound up.