B NARASIMHAIAH Vs. V SIVANNA

JUDGEMENT

(1.) These revisions arise against concurrent judgments of Courts below convicting the petitioner for offence u/S.138 of the Negotiable Instruments Act and sentencing him to 6 months S. I. and directing him to pay compensation in a sum of Rs. 5,10,000/-i/d 1 month S. I. in each case.

(2.) Petitioner/Accused borrowed a sum of Rs. 5,00,000/- from each of the respondents for his business purposes and issued post-dated cheques dated 15.12.2010, 07.02.2011 and 07.02.2011. On presentation of cheques and return thereof unpaid for the reason "Account Closed" , the complainants caused statutory notice, followed the procedure envisaged under Section 138 of the Negotiable Instruments Act and preferred complaints. The cases were tried in S.T.C. Nos. 153, 15 and 155 of 2011 on the file of learned Judicial Magistrate, Fast Track Court, Hosur.

(3.) Details of witnesses examined and exhibits marked are as follows: <FRM>JUDGEMENT_321_LAWS(MAD)1_2016_1.html</FRM>