RAJASEKAR Vs. BHAVAN KUMAR

JUDGEMENT

(1.) The petitioner / appellant / accused has preferred the present revision against the judgment passed in Crl.A.No.238 of 2004, on the file of Additional District and Sessions Judge, (Fast Track Court No.III), Chennai, confirming the order passed in C.C.No.11527 of 2003, on the file of the VIII Metropolitan Magistrate, George Town, Chennai -1.

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

(3.) On being questioned, the accused pleaded not guilty and hence, trial was conducted. On the side of the complainant, one witness was examined and ten documents were marked as Exs.P1 to P10, viz., Ex.P1 -general power of attorney, Exs.P2 to P4 -promissory notes, Ex.P5 -cheque, Ex.P6 -return memo, Ex.P7 -lawyer's notice, Ex.P8 -acknowledgment card, Ex.P9 -cheques, Ex.P10 -return memo. On the side of the accused, two witnesses were examined and six documents were marked as Exs.R1 to R6, viz., Ex.R1 -power of attorney, Ex.R2 -bank account statement of accused, Ex.R3 -bank passbook of accused, Ex.R4 -cheque, Exs.R5 and R6 -lawyer's notice sent by complainant to accused.