NATIONAL HANDLOOM DEVELOPMENT CORPORATION REP BY ITS DEPUTY MANAGER LAXMIPATHY Vs. D JAYAPAL PROPRIETOR

JUDGEMENT

(1.) This Criminal Appeal has been preferred against the order dated 01.02.2010, passed by the learned Judicial Magistrate No.II, Coimbatore, in C.C.No.402 of 2006.

(2.) The brief facts of the case are as follows:

(3.) Before the trial Court, prosecution examined Thiru.Lakshmipathi, Deputy Manager as P.W.1 and marked Exs.P1 to P5, the authentication letter given by the Managing Director of the appellant company was marked as Ex.P.1, Cheque dated 30.02005 bearing No.052153 issued by the respondent in favour of the appellant was marked as Ex.P.2, a memo intimating the dis-honour of the cheque by the bank was marked as Ex.P.3, the advocate notice issued on behalf of the appellant to the respondent was marked as Ex.P.4 and the acknowledgment card signed by the respondent was marked as Ex.P.5.