V. KARTHIKEYAN Vs. T. MANOHARAN

JUDGEMENT

(1.) Aggrieved over the conviction and sentence of simple imprisonment of 3 months and to pay compensation of Rs.3,00,000/- under Section 138 of the Negotiable Instruments Act, the present revision has been filed by the accused.

(2.) The brief facts of the complainant's case is as follows:-

(3.) It is the case of the accused that he has borrowed Rs.40,000/- from his friend one Rajarathinam of Kumbakonam and for the security of the loan amount, he handed over a cheque to him at the relevant time. He has already repaid the above amount to the said Rajarathinam and requested to hand over the cheque and pronote given by him. Hence, it is the contention of the accused that the above cheque has been misused by the complainant to file the complaint against him.