E RAVICHANDRAN Vs. R SHANMUGHASUNDARAM

JUDGEMENT

(1.) The unsuccessful accused is the revision petitioner in this case.

(2.) The respondent herein filed a petition in STC No.583 of 2009 before the Judicial Magistrate No.VII, Coimbatore for the offence under Section 138 of Negotiable Instrument Act in connection with the cheque for a sum of Rs. 4,50,000/-. After contest by the accused, conviction has been laid. On appeal, the same has been confirmed and hence, the Criminal Revision Case is filed.

(3.) The learned counsel for the revision petitioner would contend that both the Courts below have not properly appraised the suggestive case of the accused. The complainant was running BR Finance and VRS Finance and the accused family members are depositors and interest was paid by the complainant-company to the accused family and for the loan transaction, they had given blank cheques and pro-notes and the same were misused. They have filed the receipts (Exs.D2 and D3) issued by the finance-company and orders passed by the TNPID Court and the High Court, which were marked as Exs.D5 and D6.