P. PANDIYARAJAN Vs. PARKUNAN

JUDGEMENT

(1.) THE revision petitioner is the accused in S.T.C.No. 9 of 2013 on the file of the Court of Judicial Magistrate, Manapparai. The said complaint was filed by the respondent herein under Section 138 read with Section 142 of the Negotiable Instruments Act, 1881 as amended by Act 68 of 1988 and 55 of 2002 read with Section 200 Cr.P.C.

(2.) ACCORDING to the respondent/complainant, the revision petitioner/accused has borrowed a sum of Rs.5,00,000/ - (Rupees Five Lakhs only) on 04.02.2012 to meet out his urgent family circumstances and for consideration of the same, executed a promissory note together with interest at the rate of 3% per month to pay the loan within a period of six months either on demand or to his order.

(3.) DURING the course of trial, the private complainant examined himself as P.W.1 and marked Exs.P.1 to P.8. On behalf of the accused, D.W.1 - one Kumar Deepakraj was examined and Ex.D. 1 - Income Tax particulars of the complainant were marked.