SUBBA RAO Vs. WATER BASE LIMITED

JUDGEMENT

(1.) The revision petitioner herein/petitioner/appellant/accused has preferred the present revision in Crl. R.C. No. 59 of 2012 against the order passed in Crl. M.P. No. 84 of 2012 in C.A. No. 5 of 2012, on the file of the Principal District and Sessions Judge, Chennai, directing the petitioner to pay a sum of Rs. 1,50,000/- into the credit of C.C. No. 283 of 2007, on the file of XVIII Metropolitan Magistrate, Saidapet, Chennai. The respondent/complainant's case is as follows:

(2.) On being questioned, the accused pleaded not guilty and hence trial was conducted. On the side of the complainant, the Regional Manager, Marketing of the complainant's firm was examined as P. W. 1 and ten documents were marked as Exhibits P1 to P10, viz., Exhibit P-1-Board of resolution, Exhibit P-2-cheque, Exhibit P-3-return memo, Exhibit P-4-debit advice, Exhibit P-5-lawyer's notice, Exhibit P-6-tapal receipt, Exhibit P-7-returned cover, Exhibit P-8-returned cover, Exhibit P-9-statement of accounts and Exhibit P-10-letter sent to Bank. On the side of the accused, no witness, no documents.

(3.) P.W. 1, R. Chandramohan adduced evidence that he is the power of attorney holder of the complainant and had marked Exhibit P-1, the board of resolution authorizing him to adduce evidence. P.W. 1 adduced evidence which is corroborative of the statements made in the complaint and in support of his evidence, he had marked the exhibits listed as Exhibits P-1 to P-10.