P.SUYAMBU LINGAM Vs. V.NATARAJAN

JUDGEMENT

(1.) The revision petitioner/appellant/accused has preferred the present revision in Crl. R.C. No. 351 of 2010 against the judgment made in C.A. No. 157 of 2009, on the file of II Additional Judge, City Civil Court, Chennai, confirming the conviction and sentence passed in C.C. No. 6586 of 2002, on the file of XXIII Metropolitan Magistrate, Saidapet, Chennai. The respondent/complainant's case is as follows:

(2.) On being questioned, the accused pleaded not guilty and hence trial was conducted. On the complainant's side, the complainant was examined as P.W. 1 and 7 documents were marked as Exhibits P-1 to P-7 viz., Exhibit P-1-promissory note, Exhibit P-2-cheque, Exhibit P-3-return memo, Exhibit P-4-debit advice, Exhibit P-5-copy of legal notice, Exhibit P-6-postal receipt and Exhibit P-7-returned cover. On the side of the accused, the accused was examined as R.W. 1. and one document was marked as Exhibit R-1, viz., letter dated 19.8.1999.

(3.) P.W. 1, the complainant had adduced evidence which is corroborative of the statements made in the complaint and in support of his evidence, he had marked the documents listed as Exhibits P-1 to P-7.