T.S.JESURAJ Vs. M.SUBRAMANIAM

JUDGEMENT

(1.) This revision is filed by the petitioner / accused, aggrieved by the judgment in S.T.C.No.575 of 2017 on the file of the learned Judicial Magistrate, Fast Track Court, Erode and the judgment in Crl.A.No.262 of 2018 on the file of the II Additional District and Sessions Judge, Erode in and by which, the appellant was convicted for offence under Sec. 138 of the Negotiable Instruments Act and is imposed with simple imprisonment for a period of six months and also to pay a cheque amount of Rs.1,80,000.00 as compensation to the respondent / complainant and in default of the payment of the said sum, to undergo two months simple imprisonment.

(2.) Learned counsel appearing on behalf of the petitioner would submit that, firstly, the complainant has not provided the source of income, even though it has been subsequently disputed by the accused. Secondly, it is his submission that the cheque was stealthily taken away by the complainant's son, Anand and there was no liability that the petitioner accused to issue the cheque. Therefore, he would submit that this is a case for interference.

(3.) Even though notice is served, none appears on behalf of the complainant.