V.SEKAR Vs. K.NAGARAJ

JUDGEMENT

(1.) The revision petitioner / appellant / accused has preferred the present revision against the judgment and decree passed in C.A.No.173 of 2005, on the file of the Additional District Court, Fast Track Court -I, Salem confirming the conviction and sentence and modifying the compensation passed in C.C.No.138 of 2003, on the file of the Judicial Magistrate -III, Salem.

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

(3.) On being questioned, the accused had pleaded not guilty and hence, the case had been proceeded with. On the complainant's side, one witness was examined and ten documents were marked as Exs.P1 to P10, viz., Ex.P1 -cheques dated 17.07.2002 and 30.07.2002, Ex.P2 -returned memos(2) dated 07.12.2002, Ex.P3 -memo from complainant's bankers (2) dated 07.12.2002, Ex.P4 -copy of lawyer's notice dated 20.12.2002, Ex.P5 -acknowledgment card, Ex.P6 -general power of attorney, Ex.P7 -copy of income tax returns extract showing sundry debtor list for the year 2003 -2004, Ex.P8 -copy of income tax returns extract showing sundry debtors list for the year 2004 -2005, Ex.P9 -ledger for year 2002, Ex.P10 -ledger for year 2004. On the side of the accused, four witnesses were examined and three documents were marked, viz., Ex.R1 -copy of purchase bill given by complainant to accused, Ex.R2 -ledger and Ex.R3 -copy of income tax returns of complainant's for the year 2002 -2003.