R.SENTHILKUMAR Vs. S.KALIAPPAN

JUDGEMENT

(1.) This criminal revision is directed against the judgment passed in STC No. 115 of 2016 by the Judicial Magistrate No. I (Fast Track Court at Magisterial Level), Madurai, dated 19. 08. 2017, which was confirmed by the 6th Additional District and Sessions Judge, Madurai, in Crl. A No. 179 of 2017, dated 25. 09. 2018.

(2.) According to the respondent/complainant, the revision petitioner/accused obtained a sum of Rs. 2,00,000/- as loan from him on 04. 08. 2015 and in order to discharge the said liability, issued a cheque No. 252183 for a sum of Rs. 2,00,000/-, dated 07. 09. 2015 and when the same was presented for collection, it was returned with an endorsement "Funds Insufficient" on 15. 09. 2015 and thereafter, the complainant issued a legal notice on 29. 09. 2015, however, there is no response. Hence, the case.

(3.) The trial court, after proper appreciation of the entire materials available on record, found the accused guilty under section 138 of the Negotiable Instruments Act and sentenced him to undergo simple imprisonment for one year and to pay a compensation of Rs. 2,00,000/-. Aggrieved by the judgment of the trial court, the accused preferred appeal before the first appellate court. The first appellate court dismissed the appeal, confirming the judgment of the trial court. Against which, the revision petitioner/accused is before this court.