MICHEL ANTHONY Vs. P S CHANDRASEKARA RAJA

JUDGEMENT

(1.) THIS Revision has been filed against the judgment dated 23-12-2005 rendered in C. A. No. 62 of 2004 by the Additional Sessions Judge (Fast Track Court No. 1) Tirunelveli.

(2.) THE gist of the case is as follows: accused received Rs. 1,21,000/- from the complainant promising to repay the same, and he issued three cheques bearing nos. 268644, 268642, 268643 for a sum of Rs. 46,000/-, Rs. 50,000/- and Rs. 25,000/- respectively. When the cheques were presented in the Bank, they were not honored and returned with an endorsement 'insufficient funds'. As per request of the accused, the complainant presented the cheques again on 06-06-2003 and the same were returned with a memo dated 09-06-2003. It was informed to the complainant on 17-06-2003. On 01-07-2003 notice was issued to the accused, but the accused refusal to receive it. He did not send any reply. Hence, the complainant preferred the complaint.

(3.) BEFORE the trial Court, P. W. 1 was examined. Exs. P1 to P. 8 were marked.