G DHANASEKAR Vs. T A JAYAPRAKASH

JUDGEMENT

(1.) This Criminal appeal is directed against the reversing judgment of the First Appellate Court arising out of Sec. 138 of the Negotiable Instruments Act.

(2.) The brief facts of the case, leading to this Criminal Appeal, are as under:-

(3.) Notice regarding the return of the cheques were issued to the accused on 02.07.2007. The accused received the notice on 03.07.2007 and gave his reply denying the liability. Hence, complaint under Sec. 138 of the Negotiable Instruments Act alleging that the following cheques: