D.KANAGARAJ Vs. ARUN BABU YARNS

JUDGEMENT

(1.) The petitioner / complainant has preferred the present revision against the order passed in S.T.C.No.138 of 1998, on the file of Judicial Magistrate -III, Coimbatore.

(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, three witnesses were examined and seven documents were marked as Exs.P1 to P7, viz., Ex.P1 -cheques, Ex.P2 -return memos, Ex.P3 -debit advice, Ex.P4 -lawyer's notice, Ex.P5 -acknowledgment cards, Ex.P6 -bank account statement, Ex.P7 -power of attorney given to P.W.3 to adduce evidence. On the side of the accused, the second accused Murthy was examined as R.W.1 and no document was marked.