SIVA EKAMBARAM Vs. PATEL ONBOARD COURIERS LTD.

JUDGEMENT

(1.) The petitioner / appellant / accused has preferred the present revision against the judgment passed in Crl.Appeal No.557 of 2004, on the file of Additional District and Sessions Judge, Fast Track Court -V, Tirupur, modifying the order passed in C.C.No.637 of 2003, on the file of Judicial Magistrate No.I, Tirupur.

(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 elven documents were marked as Exs.P1 to P11, viz., Ex.P1 -authorization letter, Ex.P2 -cheque -Rs.1,00,000/ - drawn on Bank of Maharashtra, Ex.P3 -bank of Maharashtra Memo, Ex.P4 -central bank debit note, Ex.P5 -bank of Maharashtra memo, Ex.P6 -central bank debit memo, Exs.P7 and P8 -legal notice office copy, Ex.P9 -acknowledgment card, Ex.P10 -reply notice by accused and Ex.P11 -complaint. On the side of the accused, no witness, no documents.