S.SALEEM Vs. SHANMUGHAM

JUDGEMENT

(1.) The petitioner / appellant / accused has preferred the present revision in Crl.R.C.No.947 of 2007, against the judgment and decree passed in C.A.No.270 of 2006, on the file of the III Additional Sessions Court, Chennai, confirming the conviction and sentence passed in C.C.No.4767 of 2005, on the file of the XVII Metropolitan Magistrate, Saidapet, Chennai.

(2.) The short facts of the case are as follows: -

(3.) On being questioned, the accused pleaded not guilty and hence trial was proceeded with. On the complainant's side, 1 witness was examined and five documents were marked as Exhibits P1 to P5 namely Ex.P1 -Cheque; Ex.P2 -Return memo; Ex.P3 -Debit advice; Ex.P4 -Copy of notice and Ex.P5 -Acknowledgment card. On the side of the accused, 4 witnesses were examined and 2 documents were marked as Exhibits R1 and R2 namely Ex.R1 -Auction receipts and Ex.R2 -Power of attorney letter given by bank to RW2.