G.VENKATESAN @ VENKATESH Vs. V.KRISHNAMOORTHY

JUDGEMENT

(1.) The petitioner / appellant / accused has preferred the present revision against the judgment passed in C.A.No.53 of 2002, on the file of the Additional Sessions Court / Fast Track Court No.I, Erode, confirming the conviction and sentence passed in C.C.No.3 of 1997, on the file of Judicial Magistrate -III, Erode.

(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 complainant's side, two witnesses were examined and 14 documents were marked as Exs.P1 to P14, viz., Ex.P1 to P3 -cheques, Ex.P4 -copy of lawyer's notice, Exs.P5 to P7 -return memo, Ex.P8 -returned cover, Ex.P9 -copy of register showing amount payable by the accused, Ex.P10 -copy of register showing amount payable by Govindaraj, Ex.P11 -copy of register showing amount payable by Manjula, Ex.P12 -Insolvency petition in I.P.No.21 of 1996, Ex.P13 -receipt sent through certificate of posting, Ex.P14 -Bank account statement of accused. On the side of the accused, five witnesses were examined and 37 documents were marked as Exs.R1 to R37, viz., Ex.R1 to R30 -cheques, Ex.R31 -receipt showing discount of cheque, Exs.R32 to R36 -receipts issued by finance company, Ex.R37 -statement of account.