G UDAYAKUMAR Vs. SREE RANGANATHAR SPINNERS

JUDGEMENT

(1.) This Criminal Revision Case has been filed against the order passed by the V Additional District and Sessions Judge, Coimbatore dated 08.09.2016, in Crl.Appeal No.52 of 2016 by which, the judgement and conviction made by the learned Judicial Magistrate, Fast Track Court at Magisterial Level II, Coimbatore made in C.C.No.9 of 2012 dated 22.03.2016 has been confirmed.

(2.) The facts of the case are as follows:

(3.) Accordingly, since the accused did not pay the interest, as agreed upon, periodically, the complainant demanded to repay the entire amount of Rs.3 Lakhs with interest and in order to repay the said amount of Rs.3 Lakhs, the accused issued a cheque bearing No.019511, dated 09.01.2012, for Rs.3 Lakhs drawn on HDFC Bank Ltd., Gandhipuram Branch, Coimbatore in the capacity as a sole proprietor of M/s.Geekay Tex Associates and had instructed the complainant to present the cheque.