RAJEEVAN P P Vs. STATE OF KERALA

JUDGEMENT

(1.) Notice to respondent No. 2 is dispensed with in view of the order I am proposing to pass in the revision petition and which is not prejudicial to respondent No. 2. Learned Public Prosecutor takes notice for respondent No. 1.

(2.) This revision arose on a private complaint filed by respondent No. 2. Case is that respondent No. 2 arranged on his responsibility for the petitioner to purchase gold ornaments on credit from a jewelery shop at Vadakara of which respondent No. 2 is also a partner. Petitioner purchased gold ornaments and thus owed Rs. 1,28,000/- to respondent No. 2. For discharge of that liability petitioner issued Ext.P1, cheque dated 3.12.2003. That cheque was dishonoured for insufficiency of funds as proved by Exts.P2 and P3. Respondent No. 2 issued statutory notice to the petitioner on 20.12.2003. Petitioner received the notice but he did not pay the amount. Issue and service of notice are proved by Exts.P4 to P6. Respondent No. 2 gave evidence as PW1 and testified to his case. Case pleaded by the petitioner is that he had given signed blank cheques to respondent No. 2 to arrange finance and one of those cheques has been misused. It is contended by learned Counsel that the courts below were not correct in holding that petitioner issued cheque for discharge of a legally enforceable debt/liability.

(3.) In proof of the liability, respondent No. 2 has produced Exts.P7 to P10, all relating to purchase of gold ornaments by the petitioner from the jewelery shop. Ext.P8 is produced to show that respondent No. 2 is a partner of the firm which runs that jewelery shop. Case of respondent No. 2 regarding the transaction and liability of the petitioner are proved. There is no evidence to show that in the circumstances pleaded by the petitioner he handed over any signed blank cheque to respondent No. 2. Moreover he did not reply to the notice served on him. In the circumstances courts below cannot be found fault with for accepting case of respondent No. 2. I do not find reason to interfere with the conviction.