VEDAVALLI Vs. CHEINRAJ

JUDGEMENT

(1.) The petitioner / appellant / accused has preferred the present revision against the judgment passed in C.A.No.272 of 2007, on the file of the Additional District and Sessions Judge, Fast Track Court -I, Coimbatore, confirming the conviction and sentence passed in S.T.C.No.71 of 2006, on the file of learned Judicial Magistrate -VII, Coimbatore.

(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, the complainant was examined as P.W.1 and five documents were marked as Exs.P1 to P5, viz., Ex.P1 -cheque, Ex.P2 -return memo, Ex.P3 -debit advice, Ex.P4 -copy of lawyer's notice, Ex.P5 -acknowledgment card. On the side of the accused, one Selvaraj was examined as R.W.1 and no document was marked.