G SANKAR Vs. A B VARADARAJAN

JUDGEMENT

(1.) THIS Revision has been preferred against the judgment passed in C. A. No. 39 of 2003 on the file of the Additional Sessions Judge (FTC), Kancheepuram. A private complaint was filed by the complainant/respondent under Section 200 of Cr. P. C. , for an offence under Section 138 of the Negotiable Instruments Act on the ground that Ex. P. 7 and Ex. P. 8 cheques for Rs. 1,80,000/- and for Rs. 10,000/- respectively drawn by the accused in favour of the complainant on 3. 9. 2001 on presentation for collection were dishonoured by Indian Overseas Bank, Ennaikara Theru branch, Kancheepuram.

(2.) THE case was taken on file by the learned Judicial Magistrate No. I, Kancheepuram, as C. C. No. 400 of 2001 and on appearance of the accused on summons copies under Section 207 of Cr. P. C. , were furnished to the accused and when the offence was explained to the accused and questioned the accused pleaded not guilty.

(3.) BEFORE the trial Court P. W. 1 to P. W. 3 were examined and Ex. P. 1 to Ex. P. 16 were marked. The case of the complainant as narrated in the private complaint was spoken to by P. W. 1. The evidence of P. W. 1 was corroborated by P. W. 2 and P. W. 3, who are bank officials.