M SRIDHAR Vs. B KRISHNAN

JUDGEMENT

(1.) The un-successful respondent/accused is the Revision Petitioner herein, who was convicted for the offence under Section 138 of the Negotiable Instruments Act and sentenced to undergo one year simple imprisonment and he was also directed to pay the compensation of Rs. 2 lakhs being the cheque amount to the complainant.

(2.) Both the Courts below have concurrently come to the conclusion that the revision petitioner herein has executed a cheque for a sum of Rs. 2,00,000/- to the private complainant and issued the cheque on 09.01.2008 and on deposit of the same, it returned with endorsement 'insufficient funds' and hence, after following the procedures, he filed a complaint, which was numbered as C.C.No.36 of 2008.

(3.) Before the trial Court, the respondent/complainant examined himself as P.W.1 and documents Exhibits P.1 to P.5 were marked and on the defence side, the accused was examined as D.W.1 and Exhibit D1 was marked on his side.