K SURESH Vs. M KRISHNASAMI

JUDGEMENT

(1.) THE revision petitioner herein / respondent / complainant has preferred the Criminal Revision in Crl.R.C.No.334 of 2005 against the order of conviction and sentence dated 16.12.2004 in C.A.No.97 of 2003, on the file of the Principal Sessions Judge, Chennai, confirming the order of conviction of sentence dated 04.03.2003 in C.C.No.8325 of 2003 on the file of XVII Metropolitan Magistrate, Saidapet.

(2.) THE complainant's case is as follows:-

(3.) THE Technical manager of Bank of Baroda, T.Nagar Branch was examined as P.W.3. P.W.3, in his evidence deposed that the complainant had a savings account, in their bank; that the complainant had deposited the said impugned cheque in their bank and that it was returned unpaid due to insufficient funds in the account of accused.