RAMESH KUMAR JAIN Vs. SURESH KUMAR GOUD

JUDGEMENT

(1.) This Criminal Revision Case has been filed against the judgment dated 19.01.2018, passed by the XV Additional District and Sessions Judge, Chennai, in C.A. No. 315 of 2017, confirming the judgment of conviction and sentence, passed by the Metropolitan Magistrate, Fast Track Court No. I, Egmore, Chennai, in C.C. No. 3844 of 2009, on 22.09.2017.

(2.) For the sake of convenience, the petitioner and the respondent will be referred to as accused and complainant, respectively.

(3.) It is the case of the complainant that the accused owes Rs. 1,00,000/- (Rupees one lakh only), towards which, the accused gave two cheques for Rs. 50,000/- (Rupees fifty thousand only) each, which when presented by the complainant, were dishonoured for the reason 'insufficiency of funds'. After issuing a statutory demand notice, the complainant initiated prosecution in C.C. No. 3844 of 2009 before the Metropolitan Magistrate, Fast Track Court No. I, Egmore, Chennai, against the accused, in which, the accused was convicted and sentenced on 22.09.2017. The appeal in C.A. No. 315 of 2017, filed by the accused, was dismissed by the XV Additional District and Sessions Judge, Chennai, on 19.01.2018.