REGINA MARI ANTOINIOT Vs. MARIA GILBERT

JUDGEMENT

(1.) The petitioner / complainant has preferred the present revision against the judgment passed in S.T.R.No.4200 of 2000, on the file of the Judicial Magistrate -1, Pondicherry.

(2.) The short facts of the case are as follows: -

(3.) On being questioned, the accused denied he was guilty and hence, trial was conducted. On the complainant's side, two witnesses were examined and four documents were marked as Exs.P1 to P4, viz., Ex.P1 -cheque No.318874, dated 22.01.2000, Ex.P2 -return memo dated 09.04.2001, Ex.P3 -copy of Advocate's notice dated 09.04.2001, Ex.P4 -reply notice. On the side of the accused, three witnesses were examined and three documents were marked as Exs.R1 to R3, viz, Ex.R1 -expert opinion issued by R.W.1, dated 20.01.2005, Ex.R2 -statement of accounts of accused, dated 20.01.2005 and Ex.R3 -statement of accounts of complainant.