GOVINDAN SELVARAJ Vs. PNEUSMASTA VENKATA SATHYA SURYA SUBBARAJU

JUDGEMENT

(1.) This Criminal Revision Case in Crl.R.C.No.767 of 2014 is filed by the petitioner/accused, aggrieved by the judgment of the learned Judicial Magistrate, Yanam, dtd. 15/4/2011 in S.T.R.No.712 of 2008, thereby, convicting the petitioner for the offence under Sec. 138 of the Negotiable Instruments Act and sentencing to undergo Simple Imprisonment for a period of six months and to pay a compensation of Rs. 50,000.00 and in default to pay the compensation, to undergo Simple Imprisonment for a period of two months and the judgment of the learned II Additional Sessions Judge at Puducherry, dtd. 7/6/2014 in Crl.A.No.31 of 2011, thereby, confirming the conviction and sentence of the Trial Court.

(2.) This is a case arising by way of a private complaint under Sec. 200 of the Code of Criminal Procedure, whereby, the respondent/complainant filed a private complaint complaining of the offence under Sec. 138 of the Negotiable Instruments Act stating that the petitioner/accused borrowed a sum of Rs. 4,00,000.00, agreeing to repay the same with interest at the rate of 18% per annum and executed a promissory note in favour of the complainant. In repayment of the said amount, issued a cheque bearing No.331547, dtd. 20/5/2008, drawn on Vijaya Bank, Kakinada and when the same was presented for collection by the complainant with his bankers, namely State Bank of India, Yanam, which was returned dishonoured with an endorsement "insufficient funds" along with memo of dishonour, dtd. 6/9/2008. The complainant, therefore, issued a statutory notice on 29/9/2018 calling upon the accused to pay the cheque amount within the period of 15 days. However, the petitioner/accused did not pay the amount, but, issued a reply, dtd. 15/10/2008, for which a rejoinder was also issued on 10/11/2008 and therefore, since the petitioner/accused had committed an offence punishable under Sec. 138 of the Negotiable Instruments Act, the private complaint was filed.

(3.) The learned Judicial Magistrate, Yanam recorded the sworn statement of the complainant on 12/11/2018 and thereafter, took cognizance of the case in S.T.R.No.712 of 2008 and issued summons to the accused. Upon appearance of the accused, copies were furnished to him in compliance of Sec. 207 of the Code of Criminal Procedure and upon questioning, he denied the offence and stood trial. Thereafter, the complainant examined himself as P.W.1 and examined one Palada Veera Venkata Satya Krishna, the Bank Manager of State Bank of India, Yanam as P.W.2 and examined one Dantuluri Vinod Kumar Raju, the scribe of the promissory note as P.W.3. On behalf of the complainant, the promissory note, executed by the petitioner/accused is marked as Ex.P-1; the cheque, issued by the accused, was marked as Ex.P-2; the pay-in slip of the complainant bank was marked as Ex.P-3; the memo of dishonour of the banker of the accused was marked as Ex.P-4; the forwarding memo of the State Bank of India, Kakinada was marked as Ex.P-5; the memo issued by the complainant bank, namely State Bank of India, Yanam was marked as Ex.P-6; the office copy of the legal notice, issued by the complainant was marked as Ex.P-7 and the acknowledgement card as Ex.P-8; the reply notice issued by the accused was marked as Ex.P-9 and the rejoinder notice issued by the complainant is marked as Ex.P-10.