JAGADEESAN Vs. VETTRIVEL HANDLOOMS.

JUDGEMENT

(1.) This revision petition is filed by the petitioner challenging the conviction and sentence imposed on him by the appellate Court, confirming the conviction and sentenced imposed by the trial court for the offence under Sec. 138 of the Negotiable Instruments Act, with modification only in respect of fine amount.

(2.) The case of the complainant/respondent herein is that the petitioner/accused purchased silk sarees from them on loan basis and to discharge the past debt, he issued three cheques each for Rs.78,812.00 dated 10.01.2003, 15.01.2003 and 20.01.2003. On presentation, the cheques were dishonoured for the reason 'insufficient funds'. After issuing a statutory notice on 25.03.2003, he filed the case in C.C. No. 243 of 2007.

(3.) On being questioned under Sec. 313 of Cr. P. C., the petitioner/accused denied his guilt. Therefore, the trial court proceeded with the trial. During the course of trial, the complainant/respondent herein examined himself as PW 1 and marked Exs. P1 to P5. On behalf of the petitioner/accused, no witnesses were examined or no documentary evidence were marked.