M MANOHARAN Vs. S RAMASAMY

JUDGEMENT

(1.) THE revision petitioner herein / appellant / accused has filed the Criminal Revision in Crl.R.C.No.1213 of 2009 against the judgment made in C.A.No.76 of 2009 on the file of I Additional Sessions Court, Erode, dated 15.09.2009, confirming the judgment made in C.C.No.47 of 2008 on the file of Judicial Magistrate-III, Erode, dated 06.11.2008.

(2.) THE complainant's case is as follows:-

(3.) ON the complainant's side, one witness was examined as P.W.1 and six documents were marked as Exs.P1 to P6 viz., Ex.P1 cheque dated 25.08.2007, Ex.P2-cheque dated 30.08.2007, Ex.P3-cheque dated 31.08.2007, Ex.P4-return memo series (three nos) dated 18.12.2007, Ex.P5-lawyer's notice dated 22.12.2007, Ex.P6-postal receipt dated 22.12.2007 and Ex.P7-acknowledgment card dated 26.12.2007. On the side of the accused, two witnesses were examined as R.W.1 and R.W.2 and three documents were marked as Exhibits R1 to R3 viz., Ex.R1-the form showing proof of opening of bank account by the accused, Ex.R2- documents for proof of address and Ex.R3 copy of counterfoil of cheques showing deposits and withdrawals from the bank account of accused.