M.PALANI Vs. R.ANTONY FRANCIS

JUDGEMENT

(1.) The revision petitioner/appellant/accused has preferred the present revision in Crl.R.C. No. 506 of 2006 against the judgment made in C.A. No. 353 of 2002, on the file of the learned Additional District Judge cum Fast Track Court-IV, Chennai, modifying the order passed in C.C. No. 5400 of 1999, on the file of the learned XIV Metropolitan Magistrate, Chennai. The respondent/complainant's case is as follows:-

(2.) On being questioned, the accused pleaded not guilty and hence trial was conducted. On the complainant's side, three witnesses were examined and nine documents were marked as Exs.P1 to P9, Ex.P1-cheque, Ex.P2-return memo, Ex.P3-debit advice, Ex.P4-copy of lawyer's notice, Ex.P5-acknowledgment card, Ex.P6-reply notice, Ex.P7-power of attorney given to P.W.2, Ex.P8-copy of bank account statement of the complainant, Ex.P9-copy of bank account statement of the accused. On the side of the accused, the accused was examined as R.W.1 and two documents were marked as Exs.R1 and R2.

(3.) P.W.1, the complainant had adduced evidence which is corroborative of the statements made by him in the complaint and in support of his evidence, he had marked the documents listed as Exs.P1 to P9.