APPU KUTTAN Vs. SATHY ANESAN

JUDGEMENT

(1.) This appeal is filed by the complainant in C.C.No.454/1997 on the file of the Judicial First class Magistrate III, Neyyatinkara.

(2.) The above case is filed by the appellant against the first respondent alleging offences punishable under Section 138 of the Negotiable Instruments Act and Section 420 of I.P.C.

(3.) The case of the complainant is that, the accused borrowed an amount of Rs.1,50,000/- from the complainant. In discharge of that a cheque was issued. The cheque was presented before the bank. It was dishonoured with an endorsement "payment stopped by the drawer". A statutory notice was issued. No reply was sent. The amount was not paid. Hence, the complaint was filed.