K J GOPAL Vs. M HALLDURAI

JUDGEMENT

(1.) THIS revision has been preferred against the findings of the learned trial Judge in C. C. No. 22 of 2003 which had arisen out of a private complaint preferred by the revision petitioner under Section200 of Cr. P. C. for an offence under Section138 of the Negotiable Instruments Act 1881 (herein after referred to as "the Act") contending that the cheque drawn by the accused on 11. 11. 2002 for a sum of Rs. 3,00,000/-, on presentation was dishonoured on the ground that there is no sufficient funds in the account of the drawer/accused.

(2.) THE trial Court has furnished copies to the accused on appearance under Section 207 of Cr. P. C. And when the charge against the accused was explained to him and questioned the accused pleaded not guilty.

(3.) BEFORE the trial Court,p. W1 was examined and Exs P1 to P5 were marked.