A.K.CHANDRAN Vs. SREEJITH

JUDGEMENT

(1.) This appeal by the complainant is against the acquittal of the accused under Sec. 138 of the Negotiable Instruments Act, 1881 ('N.I Act' for short).

(2.) As per the complaint, the accused owed an amount of Rs.3,00,000.00 to the complainant and towards discharge of the said debt, the accused issued a cheque dtd. 4/3/2006 for Rs.3,00,000.00 to the complainant.

(3.) When the complainant presented the cheque for collection, the same was dishonoured due to insufficiency of funds in the account of the accused and in spite of issuance of statutory notice, the accused failed to pay the cheque amount to the complainant.