C R DHARMALINGAM Vs. C SAMPATH

JUDGEMENT

(1.) The appeal is directed against the judgment dated 28.08.2009 passed in C.C.No.202/2009 on the file of Judicial Magistrate, No.V, Salem, in which, the appellant is the complainant.

(2.) From the materials available, the case of the prosecution is as follows:

(3.) Finally, the accused on 19.10.2008 had given a cheque for Rs. 1,50,000/- drawn on ICICI Bank Ltd., Shevapet Branch, Salem bearing No.279696 dated 20.10.2008, towards clearing the part payment of amount borrowed, along with an admission letter for the borrowal of Rs. 1,50,000/-. The accused has also assured that he would pay the balance amount within a short period and also requested the complainant to present the cheque for collection on his intimation.