CHARAN PAL JINDAL Vs. L N METALICS

JUDGEMENT

(1.) The petitioner in this revision challenges the order dated 27.5.2011 passed by the learned Sessions Judge, Sambalpur in Criminal Appeal No. 26 of 2010 confirming the order dated 17.4.2010 passed by the learned S.D.J.M., Sambalpur in I.C.C. Case No. 259 of 2008.

(2.) The facts leading to the present revision are as follows:

(3.) The opposite party respondent supported the finding of the Trial Court as the cheques were issued in the name of L.N. Metalics, i.e., the complainant-company. The bank intimation slip showed that the accused-company stopped payment of instruction for which the cheques were dishonoured. The notice was issued in the name of the accused company and it received the notice but took no step to refute the allegations made in the notice. On the rival submissions made by the parties, the Appellate Court formulated three points to be determined in the appeal which are as follows: