LALITHA WINES Vs. PREMIER ENTERPRISES

JUDGEMENT

(1.) THE revision petitioners are a1 and A2 in C. C. No. 201 of 2003 on the file of the Judicial Magistrate No. I Court , Pondicherry . THE revision is filed against the conviction and sentence imposed to the petitioners/a1 and A2 in the said case accepting the guilt pleaded by the accused when they were questioned.

(2.) THE respondent filed the private complaint, which was taken on file under Section 138 of Negotiable instruments Act in C. C. No. 221 of 2003 stating that towards payment of Indian made foreign liquor supplied to the accused, four cheques were issued as stated in paragraph No. III (2) of the complaint and when presented for collection, the cheques were returned with endorsement "funds insufficient" and after causing statutory notice dated 22. 2. 2003, which was not replied, the complaint was file d

(3.) THE learned counsel for the respondent/complainant submitted that when the accused was questioned, she has clearly admitted the guilt and also signed in English being the proprietrix of the first accused. THE learned counsel also submitted that though the accused received notice dated 22. 2. 2003 issued by the complainant before filing of the complainant, the same was not replied.