A.M.SIDDIK Vs. A.MOHAMED GANI

JUDGEMENT

(1.) The petitioner / respondent / complainant has preferred the present revision against the judgment passed in C.A.No.498 of 2004, on the file of the Court of Additional District Judge / Fast Track Court No.I, Coimbatore, modifying the sentence passed in C.C.No.697 of 2001, on the file of the Judicial Magistrate -I, Coimbatore.

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

(3.) On being questioned, the accused had pleaded not guilty and hence, trial was conducted. On the complainant's side, two witnesses were examined and seven documents were marked as Exs.P1 to P7, viz, Ex.P1 -cheque, Ex.P2 -return memo, Ex.P3 -copy of notice, Ex.P4 -acknowledgment card, Ex.P5 -returned cover, Ex.P6 -bank account statement of accused and Ex.P7 -pronote. On the side of the accused, one witness was examined and one document, viz., photo of accused with complainant was marked as Ex.R1.