JOHN JAYAPRAKASHAN Vs. S.V. RAJENDRAN

JUDGEMENT

(1.) CHALLENGE in this criminal revision case is to the judgment dated 27.9.2006 passed in Criminal Appeal No. 99 of 2006 by the Additional District and Sessions cum Fast Track Court No.I, Tiruchirapalli.

(2.) THE revision petitioner herein as complainant has filed the complaint in question under Sections 138 read with 142 of the Negotiable Instruments Act on the file of the Judicial Magistrate Court No. IV, Tiruchirapalli, wherein the present respondent has been shown as sole accused.

(3.) IT is stated in the complaint that the accused has received a sum of Rs. 3,00,000/ - by way of debt from the complainant and in order to discharge the same, he has given the cheques in question each for a sum of Rs. 1,50,000/ - in favour of the complainant and the same have been presented in the concerned bank and the concerned bank has returned the same stating 'funds insufficient' and subsequently a legal notice has been issued to the accused and even after receipt of the same, he has failed to discharge his liability and thereby he committed offence under Section 138 of the Negotiable Instruments Act.