VENKATACHALAM Vs. STATE REP

JUDGEMENT

(1.) This Revision case has been filed by the revision petitioner who was accused in C.C. No. 400 of 1990 on the file of the Judicial Magistrate No. II, Chengalpattu and appellant in C.A. No. 53 of 1994 on the file of the Sessions Judge Chengalpattu challenging the findings of conviction passed by both the Courts below.

(2.) The Inspector of Police, District Crime Branch, Kancheppuram has filed a charge-sheet against the accused who is the revision petitioner herein alleging that on 4/9/1984, he passed a cheque for Rs. 7,500/- dated 1-9-1984 to one T. Ashok Kumar and that on 15-8-1985 he passed another cheque for Rs. 10,000/- to the said Ashok Kumar and both the cheques have been bounced and thereby the accused was liable under Section 430(ii), IPC.

(3.) The Trial Court on the culmination of trial found the accused guilty under Section 430, IPC convicted and sentence to undergo RI for three months and to pay of fine of Rs. 500/- for each count of said offence. On appeal, the learned Sessions Judge, Changalpattu confirmed the conviction and sentence and dismissed the appeal.