RAMESH KUMAR Vs. NAGARAJAN

JUDGEMENT

(1.) The petitioner / appellant / accused has preferred the present revision against the judgment and decree passed in C.A.No.177 of 2006, on the file of Additional Sessions Judge cum Fast Track Court -II, Kancheepuram, confirming the conviction and sentence passed in C.C.No.65 of 2004, on the file of Judicial Magistrate -I, Kancheepuram.

(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, one witness was examined and nine documents were marked as Exs.P1 to P9, viz,. Ex.P1 -copy of pronote dated 05.06.2003 for Rs.47,343/ - given by accused to complainant, Ex.P2 -copy of pronote dated 05.05.2003, for Rs.47,345/ - given by accused to complainant, Ex.P3 -Indian bank cheque dated 09.07.2003 for Rs.47,343/ -, Ex.P4 -Indian bank cheque dated 12.07.2003 for Rs.47,345/ -, Ex.P5 -return memo dated 06.01.2004 for cheque marked as Ex.P3, Ex.P6 -return memo dated 06.01.2004 for the cheque marked as Ex.P4, Ex.P7 -copy of notice dated 14.01.2004 with postal receipt sent to accused, Ex.P8 -acknowledgment card and Ex.P9 -copy of reply notice dated 19.01.2004 sent by accused to complainant. On the side of the accused, no witness, no documents.