A.DHAMODARAN Vs. SATHIYAMURTHY

JUDGEMENT

(1.) The petitioner / appellant / accused has preferred the present revision against the judgment and decree passed in C.A.No.70 of 2005, on the file of the Sessions Court, Nagapattinam, confirming the order passed in C.C.No.251 of 2004, on the file of the Judicial Magistrate Court, Thiruvarur.

(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 six documents were marked as Exs.P1 to P6, viz., Ex.P1 -cheque, Ex.P2 -return memo, Ex.P3 -debit advice, Ex.P4 -copy of lawyer's notice to accused, Ex.P5 -reply notice and Ex.P6 -acknowledgment card. On the side of the accused, no witness, no documents.