M.GANESAN Vs. K.PACHIYAMMAL

JUDGEMENT

(1.) Convicted accused is the revision petitioner herein.

(2.) The respondent-K.Pachiammal filed STC No.175 of 2016 against the revision petitioner/accused for the offence under Sec. 138 of the Negotiable Instruments Act. It is a private complaint.

(3.) During the trial, on the side of the complainant, the complainant examined herself as PW1 and Ex.P1 to Ex.P5 were marked through her. The cheque bearing No.826904 dtd. 29/1/2016 for Rs.2,00,000.00 drawn on State Bank of India, Mettur Branch, has been marked as Ex.P1; Bank challan dtd. 29/1/2016, has been marked as Ex.P2; Cheque return memo dtd. 29/1/2019 has been marked as Ex.P3; Legal notice along with RPAD receipt dtd. 4/2/2016 has been marked as Ex.P4; and Postal Acknowledgement Card dtd. 6/2/2016 has been marked as Ex.P5. On behalf of the accused, no oral or documentary evidence, has been let in.