P K PALANISAMY Vs. ARUMUGAM

JUDGEMENT

(1.) THE appeal is directed against the judgment of acquittal, dated 19.03.2001 recorded in C.C.No.297 of 1998 on the file of the Judicial Magistrate No.I, Salem.

(2.) THE brief facts of the case are as follows :

(3.) ACCORDING to the learned counsel for the respondent, the appellant has admitted that every time, when the cheque was dishonoured, the appellant use to intimate the same, by way of letters, but, according to the respondent/accused, the letters were the demand made by the appellant.