T BALASUBRAMANIAN Vs. M SOUNDARAPANDIAN

JUDGEMENT

(1.) This Criminal Revision case is filed praying to set aside the Judgment passed by the learned second Additional District Judge, Tuticorin in C.A.No.03 of 2017 dated 15.02.2018 wherein it has confirmed the conviction of the Fast Track Court Magistrate Level Tuticorin in C.C.No.113 of 2015 dated 23.12.2016.

(2.) The learned counsel appearing for the petitioner is not ready. The matter relates to offence under Section 138 of Negotiable Instruments Act.

(3.) The case of the complainant is that the cheques for a sum of Rs. 15,00,000/- were issued by the revision petitioner herein for the discharge of his debt, but on presentation of those three cheques for Rs. 5,00,000/- each, got bounced for insufficiency of funds. After complying the statutory requirements and issuing notice, private compliant was lodged and tried by the learned Judicial Magistrate, Fast Track Court, Tuticorin in C.C.No.113 of 2015.