HINDUSTAN INSECTICIDES LTD Vs. KULOTHUNGA CHOZAN

JUDGEMENT

(1.) THE complainant in C. C. No. 229 of 1994,c. C. No. 50 of 1994 and C. C. No. 228 of 1994 is the appellant in all the three appeals. In all the above mentioned three priviate complaints, the complainant and the accused are the one and the same.

(2.) C. C. NO. 229 of 1999 was preferred by the complainant for the offence under Section 138 of the Negotiable instruments Act on the ground that the cheque for rs. 1,50,000. 00 dated 15/2/1994 drawn by A2 on behalf of A1 partnership firm was dishonoured on presentation and that the said cheque was drawn by the accused to discharge the subsisting debts due to the complainant.

(3.) C. C. NO. 50 of 1994 was preferred by the complainant in respect of two cheques dated 30/1/1994 and 31/1/1994 for a sum of Rs. 1,50,000. 00 each drawn by A2 on behalf of A1 partnership firm. When the cheques were presented into the bank , they were dishonoured on the ground that "there was no sufficient funds in the account of drawer".