LAWS(MAD)-2002-7-262

K. SOUNDARARAJAN Vs. V. KRISHNAN,

Decided On July 19, 2002
K. SOUNDARARAJAN Appellant
V/S
V. Krishnan, Respondents

JUDGEMENT

(1.) The above appeal has been filed by the de -facto complainant against the acquittal of the respondents 1 to 3 who were arrayed as accused 1 to 3 in C.C.No.847 of 1989 on the file of Judicial Magistrate No.3, Salem.

(2.) A3 is the proprietor of Sakthi Textiles. A1 and A2 are the sons of A3. They are carrying on business in dyes.

(3.) The case of the complainant is that the accused purchased dyes for Rs.10,022.50ps. On 4.9.1989, again on the same day, for a sum of Rs 7522.50ps. For that a sum of Rs.2,500/ - was paid by them. Again on 7.10.1989, they purchased dyes for a sum of Rs.15,139.25. For that they paid in cash a sum of Rs.1500/ -. When the accused approached the complainant for purchase of dyes on 01.11.1989, the complainant demanded the balance amount from them. Hence, the accused gave a cheque for a sum of Rs.3000/ - on 12.11.1989 signed by A3 as the proprietor of Sakthi Textiles. The cheque is Ex A8. When the cheque was presented to the Bank on 13.11.1989, they were returned on 15.11.1989 with an endorsement, "Account Closed". Thereafter ,notice of dishonour was given to the accused and subsequently, complaint has been filed.