K.ARUNACHALAM Vs. K.TAMILVANAN

JUDGEMENT

(1.) The petitioner / appellant / accused has preferred the present revision against the judgment passed in C.A.No.62 of 2006, on the file of Additional District and Sessions Judge cum Fast Track Court, Namakkal, confirming the conviction and sentence passed in C.C.No.134 of 2006, on the file of Judicial Magistrate -II, Namakkal.

(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 six documents were marked as Exs.P1 to P6, viz., Ex.P1 -cheque, Ex.P2 -counter foil of Canara Bank slips, Ex.P3 -return memo, Ex.P4 -copy of lawyer's notice, Ex.P5 -acknowledgment card, Ex.P6 -sale agreement standing in the name of Tamizhvanan and his wife. On the side of the accused, three witnesses were examined and sixteen documents were marked as Exs.R1 to R16, viz., Ex.R1 -I.D.card of complainant, Ex.R2 -P.F.receipts, Ex.R3 -power of attorney letter, Ex.R4 -copy of cheque book issue register, Ex.R5 -copy of attendance register at Syndicate Bank, Ex.R5 -copy of membership card issued at Salem Urban Co -operative Bank Limited and Ex.R6 -copy of booking receipt and LIC receipts, Ex.R7 -pay slip, Ex.R8 -Memorandum of Sevvappet Syndicate Branch, Exs.R9 and R10 -memorandum, Ex.R11 -copy of reply notice, Ex.R12 -copy of letter sent by Arunachalam, Ex.R13 -copy of documents regarding movable and immovable properties of Arunachalam, Ex.R14 -copy of income tax reports, Ex.R15 -copy of statement of account pertaining to Arunachalam for the year 2003 -2005, Ex.R16 -copy of ration card of Arunachalam.