LAKSHMI NATARAJAN Vs. S.BALRAJ

JUDGEMENT

(1.) The revision petitioner / complainant has preferred the present revision against the judgment passed in C.C.No.2978 of 2001, on the file of the learned XVII Metropolitan Magistrate, Saidapet, Chennai.

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

(3.) On being questioned, the accused had pleaded not guilty and hence, trial was conducted. On the complainant's side, three witnesses were examined and 13 documents were marked as Exs.P1t to P13, viz., Ex.P1 -power of attorney, Ex.P2 -promissory note, Ex.P3 -cheques (3), Ex.P4 -return memos (3), Ex.P5 -debit advice, Ex.P6 -copy of notice, Ex.P7 -postal receipt, Ex.P8 -acknowledgment card, Ex.P9 -power of attorney given to P.W.2, Ex.P10 -copy of bank account statement of complainant, Ex.P11 -power of attorney given by P.W.3, Ex.P12 -copy of bank account statement of accused, Ex.P13 -covering letter sent by accused to complainant dated 08.03.2001, regarding cheques issued by accused. On the side of the accused, no witness, no documents.