S A MAMMAN Vs. C P GOPALAN ACHARI

JUDGEMENT

(1.) This appeal is filed challenging the order of acquittal passed by Judicial First Class Magistrate, Thiruvalla in C.C. No. 1049/1997. First respondent is the accused therein. Appellant filed a complaint alleging that first respondent borrowed Rs. 22,690/- on different occasions for the construction of his house and towards discharge of that amount, issued Exhibit P1 cheque dated 2.6.1997 for Rs. 22,690/-, drawn on Pulikeezhu Branch of Central Bank of India and the cheque, when presented for encashment, where the appellant is having an account. It was dishonoured for want of sufficient funds under Exhibit P3, which was intimated to the appellant under Exhibit P2. Appellant sent the original of Exhibit P4 notice demanding the amount covered by the dishonoured cheque. First respondent received it under Exhibit and instead of paying the amount, he sent Exhibit P7 reply raising false contentions. First respondent thereby committed offence under Section 138 of Negotiable Instruments Act. Learned Magistrate, after taking cognizance of the offence under Section 138 of Negotiable Instruments Act, issued summons to the first respondent. First respondent appeared and pleaded not guilty. Learned Magistrate examined the appellant as PW1 and his wife as PW2 and marked Exhibits P1 to P9. First respondent did not adduce any evidence.

(2.) Contentions raised at the time of cross- examination of PW1 were similar to the contentions raised in Exhibit P7 reply. According to the first respondent, Exhibit P1 cheque was not issued towards discharge of any amount borrowed or cost of materials used for the construction of the house for the first respondent and instead, the cheque was obtained from Deputy Superintendent of Police's Office, Thiruvalla by exercising duress and coercion and is, therefore, unenforceable in law.

(3.) Learned Magistrate, on the evidence, found that evidence of PWs 1 and 2 show that Rs. 22,690/- was not paid as cash to the first respondent and instead, the amount was the cost of materials used for the construction of the house for the first respondent and construction of the house was completed in 1986 and therefore, in 1997, when Exhibit P1 cheque was issued, the debt has already become barred and issuance of a cheque in discharge of a time barred debt and its dishonour will not attract an offence under Section 138 of Negotiable Instruments Act. Learned Magistrate also found that there is doubt even with regard to existence of a consideration for the cheque and in such circumstances, acquitted the first respondent