B GOPINATH Vs. STATE

JUDGEMENT

(1.) Heard the learned counsel for the revision petitioner/sole accused and the learned counsel for the first respondent/defacto complainant.

(2.) This revision petition is directed against the concurrent findings of the Courts below regarding the dishonor of cheque issued by the revision petitioner for a sum of Rs. 3,00,000/- in favour of the first respondent. The cheque, dated 28.12012 drawn at Indian Overseas Bank, Thovalai Branch, was issued to the first respondent to discharge his debt.

(3.) It is the case of the complainant that both are good friends. To meet the urgent family expense, the revision petitioner borrowed a sum of Rs. 3,00,000/- and gave post dated cheque on 28.11.2012. However, when the cheque was presented for collection, it was bounced without fund. After issuing statutory notice, the complaint has been filed.