Karnataka High Court
Shri H Sathyanarayana Reddy vs Shri V Chinnappa S/O B Venkatappa on 3 January, 2012
P») THIS CRLA CQNEING QN FOR oR::>ER$_;'_':*:+2:s-----:f;2i::;§f; _ THE CQURT DELEVERED THE FQLLOEVENG:
JUDGMgNfj3° This appsal is dir€Cta%{i""*#§_§'a,ér1sfV; Grdfir dated 3.252GO5"'~p§1sséé"' Officsr, Fast Track. Ceurt, fi8:::g§:g}§% ,A'_'§:V%I;__A.No.1O7§fQ4 aflewing the judgmém of Conviction; méiiaéeci 12.16.2034 passed __ Chiesf Metroyafifan Mag:s£--;ats:- in {3.C:.N0.2'?348/2800 cogvictifiigL%1:::'i fés§j'{§if1:%§éi;£;'z;;:Cused 0f ihfi charge éevelieé ag3;i.;§:s'i: him is:-s:_ '{h€ §;>ffen<:€ punishable under S€C§§.QE1 gef¥'"?»E€g@::a"bEa Engézumsntg AC: ifar gher: éN,Eé "#316 appfiiéani: fiied iéezézpéaifié agams: ihe : 1'P;S§§Q§:§'E:f§i alisging offsmts :mé€r 836910;: :38 cf {E13 ziééi,' §':*:{6r :+é§2i2a_ Cfifiiéfifiifig iiiaé 353:3 {:0m§3§a:::a;":?; 3 213. figs (W "'.:'rj{{iC§ifS€'§ 2%,}? iizzgavxe 32:2 fiéliih €31:/E163; é}:a3{i iihff 2:{:<i=:;2:5%:{§ &§§}§'f}23%{f§§§§3€§ éhe c{::::":§.>§22i:§a.;:ii Q3? 2: ézazrgsj E92121 as?' 33.2 /""
La») iakhs; that on 15.4;2GOQ$ the campiaizzant ~ amsurzt in sash '[0 {he ac€:::s€<:i__::3.s_ha::::i.Vi{j2x:i; 21f;c§;_' 'V assussd undertaak {:3 repay §:F}€:'.__S2£§?";;AE'z:'i1"i'€'§ issued a Cheque bearing NrQ*"'i5%359'E>._§.iS{€Ci firs' RS2. Eakhs in favczur sf on 13319:} Bank sf India/§4""t.haf:'A §--;iA "xthe said cheque was returned "lnsufficisznt funds": thai: 5: legal notice an the accuséié tha return of the Chéqufé ufihéfi' is pay tbs amcruni C(3\zere<::V1g1/:§::.'<:1é1" iwithhin 15 days from the: date sf :*<:%c_e_ip*t Qflhs .r:<iiA;ié:§: '::'E"iVat the notice sent ands? ERAS "".,_§2ra:%_ é*$::;r;:€Ci *$s"----:2<3€ claimed' whfi€ the notice sen: '§;E1I"":::»«:.:g%.¢:._:":$:(' *:ii:<:%a'5:€: af §0s'$:mg is rsceivsd by me acsuged; 1i§f:a'é"'in s§;»£::§é:'3f serasisa of rzetica the accuseé failed :3 §ay §£r1é..21,§::emy5t sevgzed amder thee said é:E3€Cga;e., as "..f»r~'sQ%;i:i":.«,A $6 is guéiiy of the affegce yunishahifi uflfifii"
138 <3? '£323 33,25 Acid 5} 3, Ejpim §§€f"x7§€?§3 9%" $i};§i1i'E}{}§1:?::,, E3633 r{:sp{32f;&a>.:e,i~ 2<a;{:<:V::§%<:::é :a§3;3{=:3€s:<% §::9§g:ers: 3:128 §€:§:"IE§3{§ 3%E2:a§.§é§%::"z1%& ;2:::;a:;% 4 pleaded not guiity fer the aeeusatien made ag'ain:-'§:...ij1i:'n¢ Bering the trial it was the §efencre ef the e;ec1;e¥§e'a"i:.f't:§f§'2a§ '§h€E'€ wee :10 menetayy tyeneaciien %3emree:_é" '2::":.fd'7 V"
the complainant: that the eheqL:e""i;';. qu'est_ief1'~vi;§;?.2i,3--.i.:ei--w' issueé by him tewarcis discharge deb: er. Ei:ai>,i'Ii--i:}?'~_ éue by him to the e0:np1Va.i*r':;:e;:?2.t; in question along' with w§§'1%ee2z;'s';: in the year 199? from his them and immediately with the jurisdietioréai fr1t1fnated his Banker requesfgifig ':E'i:0se lost eheques: that the eheque in question is ferged;
that fie E13~é*r1_Ve'é:feCei%;eA<':.. any notice said :0 have beef:
«..é5sue€§ 373*}? '$237/.:e ::er':::;':«'§:'e}a§1'1a:/zit, Thereferee he eemiendeé :i*:é'z<33'i.'V =4:;2"e§ _;';?:;:§2:},r of the Gffenee pugiehable ugfier S>e'<:%;en E the ?\LE, Act 1:: supper? ef {he ee,ee§ éhe "4«.__v"~ee:1:§Eé;::3en€': exaznirized himself as 3% 31:6 p:*ed'e:ee& ' ';3_€:"é'?-fiwffséiji deeumeriis wiziie amused ii': §s:;:;:§e:}:%?.. sf hie .. .{_3;e:fe::{:e exarizinefi Egémeefsf as E33523} age? :rf§f:§{} ejxzzmifieé V33": €}§fi<:e:* ef iiiz fiamii €2.59; EEWE awe. 23.383 §§{"E%f§'iEi:',€€§ documenis. The iearned Mag§isi:rate, on app:°€cé;a;:3'_"<j';:'£:§f csrai anfi ::£€:cur:':en{ary eviéencze? hcsid ilhfj'. €1Cf§{'¥';{'S€3Ci7VV'gi'!;iiEf::'§.¥"2 ' sf {E36 offence punighabifi zmdsr :%=3i%iEo:: . §gc'i:?;._V V The Earned I'v'iag§s1:raiie by firawiifig :f§féSui:':;_§"LV:s:>::;_ Section 139 of Act aséésgingTi§1é". évi»dé::::e " V piaced by the a<:::use<:i_. .he1d_a<::c.:':i&3edA failed :9 rebut {he pr€sumpvti'Q;i.'»»EV39 sf NJ. Act. The iearned assigned by the u Cheque, drew fihe NE, Ac: as t0 the correcigless 1 sétated therein and in the light fifths defaénse :3? the accused ':ha.t {i:§ sigzzafiufs 'vfszrénd on the checgua is ferged, ta éiha faesi. 'aha: "éhe Chfiigéifi fir: q:;:u3s*;§9:: r::¥{§:§;':"€s {G éhs 3.{3€€)E.}1T§. had by the aecuseii 'zgziéh the %3.:«::ir:kr::* azaé ii bears gigzxsjmze sf '£316 acczfieé, V .'E:$:aV:f:2.ed-- Exfiagigéraés pmaeecisd :0 haid '£3131: éhs ' é':_é>i::g51a§§:a::%, has §"f{"}'£'§:é {ha gzziii sf ihs 8;€':€%.§S€§ for iihfi ' " ~+3f{€I':<?2 p:3:':§.:::;ha%;§€ ':;;r1é€:* Saétiéea 353% cf 33.? §%.{:§. "E'§:é: §i'3'f§;E'§1é3é §vEag§sE§aEé;=: %;;.::é2':gg 2*é;:§g'21:'é :3 ms: §*s%<éa;%%};a'; ji.¥§a.:'T~:»uséé {S by $316 pasta} aui:h::>rities for having sent the _ through sé:rtifi(:2§:€ cf pestirig and if: view_»::fi' {he accussd was a Municipai C§:.;r1C:§e:':}:? aggsélééz a pmminént p€FS{)}'1 in 1;h€.'::0::__a1ityV;7§;éE:i %:h.3§£ deemed fie have been :3€rv«3{"i'L'L»..c;:n *_:heV"a::(:::1é-éd.;:';§1n that View of the matter, tha<3.1g:arr.:ééi 'fa;if'2;?€;i\$f.:fate' «<':bm?'iv4<:t€ci the respencienbaécused f<'::f% ihé' Vgzifirgfshabie under Section 138 §>,f to pay 3 finé of R34 by Qf convictian and 9r.cELT~ "I"€S}7.,7*~.'Z¥VI§:'1(i}.€:I1§Z preferred appeal bef0r€ *- " " Sessians Judge in CrLA.N0; = éearned Appeillaze Sufigs, an :s~a§pfe€§at§QE:1A.._VQf era} and decazmentary sviéanca heié :;j:%€:f:€'::1:§:€ iheery is highiy yrebabie. The learned Eiasvizzg regard 1:8 {E36 gvifienege er:
rec é'::d 'zihs defrincas éhaery *;%1at file chsqus 31:: ._u:<:§;T3_'sf:i§VV::: had bésn 103": if: £116 year 39%? itssif 331$ _' '?$:'i%::°$f::}:'$ "S/hfi E};{?€EiS§€f§ Could {:03 i':22::<: :8:sz;f:<i iéze Cheégass Hé-:1 que$':i<}:: £23 i:i'*;:-3 jgfiaaf 289$ §$ a<:c%:;:%i:22'§1€. T318 s::§:{i2,2:::s+;%:_>2:z::€$, s:,s{:h 2:5»: §.':i}?}~€?XE%§E"§§f}33i§€}E} $5 35125: §;A1x;:§ witnessfis said to £13315»: been present at V' lending nioney: the admission méigéié-by the _<:c3§n3:i3;i:1211'i:.. flaring 51$ <:rGs$~ex3.::::::3:§Q:1 ihéi h§A'ga*a§§€' of R$.1G,/~, each bundle: c0f;tV:a i';§§ngfA.I Oi} '::.1;1r3fefr:;.§t:§r":1:3tes; "
{hogs Currency fiQt€S:_.§.1'1Oug§}...$;:'i§C4t"*c€? h:3;\"€-VbA€§.'T§ C1I'8»WI1 from the Bank, :10 _ produced is Shaw that Said bégfig 'ffem thé Bank:
'ihaugh the c_€;:ii'§i-}ainé:.ntiwé;s'"a.:}§ I'1?.€.".Q};f}€ Tax Asssessee, fie evicienéié Vzihis fending in his incomgé " .. ' ' » firovisions sf Ssction 269SS '.{3f 1981 requires payment by way Sf ié:2..;f: ~ is be paid threugh éA<:_c'cf::j:1fé P;ayéé""'Cif;§:'.;u6§ huge amsufii sf R32 Eakhs "~=53§:'L':1'-.,V§'a§é;i§"${§"§i8;'E?'€ been paié by Cash, tha iaarmsd 2 ";S§;€E1ai::".'g§:_J_é:ig'é is {sf Eha aginian ma? the §:'€s:.2:::§§§0:3 zzfiéé: S:€g{:iiér: 339 $1" 31% iii. A9: stead :*ebuU:Ved; arid 2:} H . Ti§'EE__&3D§€%}C€ 9? any evidsincs giaced by $16 Qomplainafii 'i2.;$"s'::?::iW éenéézsg" {:5 R32 §§}~:§(E,S§ figs: 2:{:s::t;::"~:€«;'§ 33$ ' " -~'i':aE'E& g;§L:i§!;§,? azaéer S€i:i/igm E38 :3? fgii-3 A::::,; 7' Eearnaé ;'~'~;;§3§Ea*;/£3 €,§§,§€§§?;€3.<, 2z.:§%:E'1e:" zzzfiiitiéd 'f{h;si'£: éh<:':=: §"§{_35€,i{'.{3f 5%' purpztzrted ':0 have bfifffl igsuefi by ihfi ~ r€<:;ui:*'e<i by Sectisn 138 G5 N,L.£\._cj:
adfirfisssd is ihe &€C'aAS€d a§2d"'1.:>~;}:é ::;; §1§:s*§f,i¢':f5.3'€V13V i"~..:§if: RPAD adrI1i':te<:i1y i'€'iZU,fF}€a "'--~i§3:1sé:<v€<i'., f}i<3.:._"4::i€€i'§:ed u L' service under Section 2?' 0f G_§3néfa1 _C';1a1§ée3 Act? 189'? Gamma: be draw::~,.__ "E'heréfQ;'e, "fif_1e Egvérér Appeflate Court has held that véairxrice of notice an the a::Cus€_d{D 1:1 the Iearned Appeliate éfiiagmeni of H18 trial Court the same ig liablé to be (if those findings, the }.{}V.?€1' Appe1iafié"V. {f~ofiri-- appeaii S62: aside the judgi§f1é:n.§ aI2€i~._V_QV:f:é€r: pagssd by the trig} Cauft and :espC>::de3n§--ac{:used sf the charge Esvsllsé Against ibis jzgdgment af acquiiza} :°a{: :'3-r§€:_:i' 2:33?" the §€'<3.§EE'Eé Appeilaia Jzzégs, {ks H _ '::.0r::p1a§§I}:.:am.§: is béfere {big C923: ii: this appeal 5;, 3 125356 heard SE': ?:r°&}<_§.@§': T, Habfiar, §éEI;%:'§°};"i<':'§ {.TC31,,§i"E§§f:"§ f:_::§ éfiéet :52,V;:.e;::i%§V§2"s,V:":":f; 2':;2s,?§ S2? {E.L."'§ishx:7;m22%/2%? iearned eeuneei for the respendent. I have ;;>§e:uee.ri ' reeorde secured frem {he Qeeurts bemw , the' jedgment of %he Comte beiew.
5' It :3 the submiéegezg ef ihe 1e3§:b%:1Ae'.ii "'es;>1;';:1sei'» L' for the appeflant that ~ iewer appeflaie Court is pefvegisei much as the iearrieci Judge 01?: erreneegs has reversed the well 1&3: Court as such the judgment Court is éiabie to be Set aei§:ie._ k;iS,%fu2ffi;ere' Submission that the defence sf éhe é:--::eu.;3eCé :hV:éia._%§:eTVTA£:heque if: qaesiion was 105: in the year2339'?',e:1Ci*-._§::~~--"%hai regaffi; he had iedged a 1:0 :i";e§'u:ré:i£jiC§io::a1 peiéee azzd is hie Banker " 'sa'£§efae*{er'i§y established ané §he:°efe:e$ "é;.he'§e1aze:f"V§:g:s;L§e};%a'i:e Ce:/art is :19? jasiifieé fie eemiag U3 'r__%:he eeficiiusierz aha': iihe eézeqzze in questien eeiates 'ie the ":Lf"§;ee§%"*«A_.§9§?. ii is his furéiler eubmisséee fiat, in file Eiggjhi if "she reaeezze aeegiggrzed bf; ééée Ba:/::§§er ef iéfie zzateeeéézi ':?ié*'%1'fi€ reéumériggg €:i§1%£Z§'L§,€3 L§f§:3E33(§,. the émiai fiezizé, was gussééféeé: ii: §3<;»§;:"§i::g i:?123&;: me {§e§e;:':ee :2? {fie aitczgséci that sigzzamréi fmzrici or: £116 ch6qu€:V:i'::$§§f[ ":.3 fargéé is tzmenable ans} {he Earned V' faééed ii) {:o::sid€:" tiéis aspeci sf fiéié '§':'3.a'Ei €§" _§::K p:*<':é'§€i<, perspecipixse. It :3 his further sufiiznissien i,i*:ai--.i:1.:ri'efi»vf_.§f._ the presumption under S<3é":--i.:<V§:$'}:'2_}3S3A;*."Q.§ thgé "jarici " V having regard to the fag: é¢c§u$éLCi';':1.AaS..%aiied t0 substantiate his .4 of cheque in questicm in th€_ ye:a.r was justified in holding the offence anci the Ieafggfif fight in raversing the jucig:fi'c§f nt._ -' H: is also his submisssion thai, éhé the triai Cauri regarding €Zi€E§fi€.§"F3€?Vié€f._Qf mamas an the a:::Cus€d is seuné and ' "p.17é§;sér §eg:;%§ is tha faaig and circkgmstaneag Sf j._,4:.fq1€.i'_ the lgarnsd Eappeiiais Judge is get jzégiiféegi' 'iiffiheiding @213? {E16 r;<::*:.i{:$ was 211:2? §::*@pe3:'iy : 8:£iV:§:*23sS;sw£:':'; is the accussd. '"EC%1e§e§0rs? ha Saughi: far " _ ' §sé§;':%.31gf £?%SiCif.': ifhia }:§,i€§gT§E€??I1§' of %}?2i:% isi>vi2é3:* ::1p§§§iaai:3 €3@:z:*f; ' = .~.::;:";s:% '{"€'iS§{}§7'Efi.i{}11 :3? gufigjmérzzé, 23%" am: {rig} C:::L2;":§ :3;/3/'"
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6. GI: the ether hand, Sr:
iaarneé ccaxnsei far iha respon::i€::i»aC<>L_:s~<:d._':fsaag§E:.r; fa' gaafiifg iha jacigmeai af '(ha Eowar a§3;:a§i1aié' .§Z'aa:=éi;v-aa__ contended that the laws}: a;5p£:i1a§é"aifi<§a1;ri, é:j:é',<%:;'fCia§e af its ggower of r€~appre{:ia":i0n 'lijacordad the finding holding tha trial Cauri: is perverse and Ea ihs €Vid€1"1C€ on fizdgarxent 0f the iower appeflate any perversity or interfaranca by this V It submissien that the trial Cour: has "fai1€d_1iV--::» C.a:i:3'idar the Vayiaaa Circnzmatancaa br§§"a;{'ghfi__LA'aat af:*:'€_£_:Qi'(i which azvaaid highly pmbablisa .dé:§§t;.<::a.,f::aa§y about {he chequa in quaséicsn haviag the yaar 199? iéaaif, aaaaé: the r1aa':»€x§.§a"§e;i§:e af aagz debt due by the accused :0 $316 , :;:a:3,g§§,ai:1a::{ aad iha Chsqaa in gaaaiiaa havéag :39?
" %:}aa*a;;:'€asa:ad far aiiacaarga af aay fiabf, £3: iéaéaéiity aua by ' " ~~-{ha a::":<:aaa& Ea éihsz aaiagaieaaaaé ané {E123 iriai Caaml, §§;i%3<:;*§ag 'ifhfiffifi a"a1§i§%?E;:%_ ::::§;*:::,1m,a"§,2:a:*a:aa an :*<%::{::';{i héifi erreneeusly preeeetiecl to hold that pY€SL1H1p:iGfl'V'!;'fl-ilffif Seetiee 139 of the Ni Aet is moi ':lle'l eeeeeed whereas file §§':3i?'€33' epeeélafie C,:{3:4LE§"§_ H§>_§1:' :°e~»app:'ee:atien ef all theee9eVma:efiele'w.has T:ri:%eoi1:le£ll'. {he finding that the piesun1ptiefi"e'e%ll:~der the NIL Act has been rebeliied leveltilslaetorily, ll: is his submissien the evidence available on {Elie lleurt is right in holding théifl ie have been sent on behalf: properly addressed to the aeeilseel, llevséer appellate Court 13 right in lleldinglthat V:l:e19eVl§e...-he deemed service 33 previded i::1:_:Eeer S_ee%:_ien fZ"}"«v=::i7..'i:E":e General Clauses Aei, éherefere, »ilj;e2*_e %.e'«:V:q3.,_'ez*:'er er illegality ee»:"em3Z:*:ed by the leave? llezgfifl-elle€e&V'A_€_Q:;;§'é. it; reversing the judgment ef éhe {rial Qezlri, 2:11": éhaé: Vl€'iF€ of Elie zeaiéer, leereed eeuneel J'e.e::gl'2{V"§e§ dieméeeel ef {lie appeal, 3:: the facts arse ll. eifezzmeiexéeee {)5 {he eaee 3312:? en, Elie light ef {lie l = ..E:-Jeezieeéelke made ee 'Q0523 eiéeel Elle gem: 'iliaé, weuleé zmee {er ateesiiierezéezz fie:
8. As notiaed sxipra aircerdifig iii} the.
the Qgizzgiaizzazzi, figs acczzgefi a.§pr03.£if;e§_ ' "a b hazzzi 2933: sf R32 Iakizg >2-:.:;;:~ RS2 iakhs by way sf Casi: #I}Z'1a '}.:_5j;'4:: ..2§3C§_*_ '8.}'§~§ éi$cha}:*g€ sf 1316 said €i€;7::a:*§E';~-A» thaéé .9;{;<::1,i:3et£%VV 'V'VVi$$§2€d 'V Cheque----E;w;Z31 on 28x3;.~2§GGA.""" nohiispézée thai when the <::}1e:q12e=EX.P1 was' 'p:§€:ise::_fe§:Z;.fé: encashment, the samg "gags; E;re§:u§:":1e{ia" '.j_'~ a Ba:3.k€r's en{:i@rsema:;*:;i;%E;xi??§--_V 'i":1$:.:g_ff:::i£:i1i::fVi?':mds" in 'aha accmmt. EX338 is theV.é'@§§g of najitice purpctried is have been :i;§s11f3é§AA':}fiV¥;3§§éi2.3a.1f'£3223 hcompiainant 911 22.5.2806 ealiigg i,:3;s:i;:1M "its pay' the amount cevered mafia?» 131$ '%.';i,i*;e'<:§.::e. " The cempiaint 5:33:16 to $33 . ii :3 '£116 sgecifis éefergce 05 {ha '~~aCV§:-;3sf£:a:{:?;2:é§i;..~'iE:e:°s was 12:3 mgnetazy irafisaciiea béijxzzeegg' éemglainazzi 312$. hzlmssif and ihat 3: :23 ' "'._ .":::%{:}§§1§':§.:§.:E1€ ha hazfi Esrrezxraeé any am<31:z:%:z:ma::3:: Eggs §§.§§§T1S fmxzz ziiaé m:3:1§1a§::3.n*%: 3332* éihfi ahsqigza ii} ...;:;j::§sii§:": was ififiifééfi fé::s:* éigghaygs cf may S%.,:£:i§ §€§i 3:"
V §3.§§1i¥:§ éazs: $332" him is 2333 £;::3::3§§a§:3§,:2t.? 533:3. ggzrggrgaé <23"
the judgment sf the trial Caura it is Zsamsci Mzzzgistrates proztéedaj {<3 reE}% __"
pyegumpiion under SEQUGYE 13§;"éi; §:«::1:.;if:§ '%:€;E<§L' the Chequa in gu€sti{:sr1 has bear: :::>:__s£:_c%_Ci fCF'f.C§iSC<f§~af§{€"~§}f . debt or iiabiliiyg Of C§ur$€;..j:4jf'aiE1defV" 'Cf: the 'V NIL Act, it has ta bev,p;fesL:}:'=:1sé1..§:_:233133.33 f;&'hg..,Ceg.f;trary is proved, that the received the Chequeg of S%;§;[iOn 138 of the NJ. Act, fan' in part, of any debt "p§3i<;umpti0n is a rebuttal 0116. draws? cf the Chsque EC:
rsbui th€V"'g>rue3u£i;p ;LiV{>'r:@335; to éstablish that the Cheque in q}._%:€:§;i.c:>n :>¢é..«3.._V £10: :sSued for discharge Sf any deb': er h"e:-;'I:; 'i:1itjs;p a.,_L:$ i:s}; him, it E3 fairly Wei! settisd iaw éhatfi éhe 59:' provirzg {he etigefsnca £3 §:*é§:0:;§§é:a.":':<t€ sf pmbabiiiiy gmd fie: gsrgaf beysnd V u':*s%3§a:1:3;"§¢§e daubi. Ii is 2330 fairly 2%}? gsttlsé $3329, in " , ' :::%:fi-3:1; :50 §,i1"€3'J€i ?f§3{% deé§?2n<f::3 %E,2§s<if§a if :5; §"i€§'fZ {%{ffC€S:2S8.£'§? {or ' 'V ~~%§*:€ §:':£E(TfU:%f3{3 €53 Essa} p«:)$§§ivé: é3v§§;€:{:{:a3 E33; €2::ia.:::§§:;§:1,§ §zi§1:::~aa>:E§' 5:2" by é3>;:;::::§:}§;3;rg; smy ~{,s":,h€:" 2a:i:LV:":::§:::;;:3s::. E: 8???? to him ':0 point cut from the eempiainant//preseeatien iiseif that preeu:'r:;ii'§i<3f1~V.:::1éef Seetiee: 139 ef the NE, ACE eieee*:=§eb§;Ai;;e<:{,. .:1Th'efefe:e;~:. 31%:/e is the duty of the Court :0 ,e$2a§ua:--e fhe e:}§i7:"e v'ex%:déj:n}:*e and ':0 find eat as 'Le w*het§ie»:;.V'the finder Section 139 of Ni; or not Aeeerding to the ieafrieel the trial Judge has exeeeise though the accused hee that there was no itransaefievnT§:3e%:x;§*e§e3: the eempiainant and the Cheque not issued by him for dieeharge"e:n3%' skeet' the: the cheque in queeiien
- V. '_ Wee' :3": the 3%-e.;::;j__3;.§9'? itseifé €X3.1'1:}§I}€d $33: the accused? ie the ASe.§sta;r.:£:_Ef1Ae§1ager of the iinierz Bank 05 Efiéiafi ~'«.___V'-».E7i§§ne§,:;;§*a Emzzeh and threugh him Exefié; anfi C2 are V_:f:::;;,:"§i'ee'E€ EXEC} is ihe ae<%eu;et: exiraei 2:: eeieiien :0 'me eéigeitezmé heéé by a,ee::ee<:i irere E9§§ fie Q9» 'fee athegue in gaeeiiezz begzre :'?\§e.E§3f§9§$ As eezséei Eye ééeze ééze €fji§~e:e<::::ez;:::§ £'~i:if"§.E1{1'§',. "ihe {fiE€{§§:£;' %:>eei<; 5 V» 2,»/* containing the cheque Isa'?---Ex§F'2 appéars {Q _ issued somé time during Mgrch 19%"? zzild--§}§?"'7Q €é:€mD€f 299?; ths amused had been issziéd 3%.%ii':§f;« ézaéétigsf' Bacxk bearing N0.2535Q*5 séziss. E?"--3rf:::in thisfii': is £:~vii'ié'1::i that, ihe cheque in questiQf:L«L..%€:3ate§ §€".}V_ i992?' and by April 2000, di'fféi*€::iV'§< Cheque Back for sperating higéwé centéxtg ths centents sf impariance.
EXD2 is ::"<:éf_>;i>},.,f'-':§f__the'j;«-i.::'£:i::i.3fi:f§r:.V.sent by the accuseé :0 the ~iV1éna,§<::r, U?~:1§0fx.»&'Ban}{"iifiiidia, reporting missing ' of ':wQ:"sf:h'é:3§_:;ue:iéé§Lvés»v§;_i*::::é§:.§§.if1g the cheque in question fram hisVV"».QVffi::é .g:%%:._ 'EL_'E3.97¢ EXBS contains the 3C1i;iT§jO§7;7}€fig'H1;éi1§V;iSS1}§3Ci by the Bank fer having I°i3C€i'V€§; E}::$'sai&§::Qri:g31ai::3: DW2 in his evidense hag assérteé $13' 829132 was Eoégad in the Bank in '$36 ysagz. E§;f'§7§'-é%::~:;é'::", azzé he 3.135 ymducsd 'the arégirzai 9:"
: Of C8'E;i§"S€, a3 pér EXP35 Q36 {ihaqae in " . '€}?i:,Ief3{?>%;7§€?'f}., :2és:a.s r€€:[1;%n€{§ 8?: fV%f°:V<% gfra/:,:ri{} '"§3f:$1_1§fi::§e;né * -»v.§E1:?:sr:§s'', §f}1?€€E"€i2 9:: '£132: gggrguzzfi it $332339": 'be: gaiai 'that éiézsi <:<>§::p§5:E::':,~E.:«::£s.L§}2 212$ E33 ;::aré: {i£"€2'i{€{§ £{>::%2,:.:":'1§::'€,§. L, ;
fly"
DW2 has came Gut with an explarzatian pmcaciure adopteé by thsm. A€:cord£.:3§A'_:"wV:vG :::11':n::
whsrxever 3 chéqués ES E'€€€iVECi {G351 ;>3},:;::{::ri'*:, %hey"*:a:'aL§11c§T.TA' first peruss as :0 whether there is'=s1i;E7fiCi€:1:7'--l;f:1§::i€§f}if:
1:116 account and if there is 'éu:ffi«'::ie:1t ' the account, than, they wozuipi ve,:*'ify* but, if {hare is {"18 sVufficient' 'f:i:_i{§i then? they would return 'Insufficient §undsi in' §§j¥?iév.:»eX,p1anatiQn by DW2, ths reasons Efi):.?""i§;s~;+éif cannat be 3. ground :0 hold 'E:h:3V: is not acceptabia. The iearaed t1:i:«:zT;£% 'vs}§;:vigf?;.V_"';.:§*<3€€e{ieC1 ':0 rely on 'ihe :§:r€s};;f;i11g':;AiV'o:3_ u:1§ie'§v.S3e{:tiQn 346 of Ni AC': in the light of '._V:};=$v':'€8;S3_V:§s :sf:§;'é§:d 2:: EXP3. Learnefi Appsflata Judgs E1Ei.§:..i}'Q<§:§f;:'€'3_:':'§V:.§.%3v3V,i{ Saciéofi M28 sf N91, Act has '£2661: V br::~:,:u§E"1:"'-i:}':é}'.V siaiuie $390k GE": E?j2.2§}G2 xviziia the H 'A e'=:%1e:¥é}:f§3€zi:'e.::'{ r<3ia.i:$:3 is {ha ysa: 280$. Thszrefozre, in my £335: Esaimeii £p§€§§:?j*;€ J2,:§gés:., is; jgzgéiiied ix; 133%',
- . "€:'Cs%r1}3§}*in§ fins §3§"(iE'i/§E§§{}E1S <2? Sssiéfin 2123 sf 315:6: ;'€,,E. g%:::i fzi<,2 {ha ;2:'€t$é3~:3é §323::'=3{;".. Exééiffifiii E'£2:gi3::*2':%'e 'i2E2EiS§ {ii}? " . %f§:e''-::ee1:;eeé E12333'; ereeerved 83'; eaifi 19 juetified in relying er: Section 148 Of N1. V. Magistrate even wiiheui referring te ie reiy' Ge E:X.§8 whzeh is an %%'3'Vé 1 been iseued by the Concerned peigiee :h.5'e§§'e.§:% such eompiaim: had been the :a_eeueed"'3::{teé " V 1:: EXD3. It is pe:_t§2nentVAe.--ie:A"'Lvne'§e ti;§eLi~v.E'.,x,i58 wee produced after the ace'e£1:;eeE of evidence The author ef E::..§38 Vbeer; before the Court. 1:} me E1;s<:.P8, which eentradietsg. V Magistrate was not gustifieegie 'hold that the éefenee iheory ::f_1e*:_ {Peruse} of the juégmen: of the ieamed '}'V\!Ie_gisé:*aiee veeuid indicate that he has not r'eaei'e efijgz %'efe:'eI1eemé:e ihe eentente 0? siaiemem ef whieh weuld eéearijg estabiéeh the eheégze $551' gefeeiien reietee :0 {he year §9Q'?. it :3 'Lee Vérzeueéi etaie the: in erder :9 «sheaf: ihe eempieieerete ("'3 Eieque efi 'ihe yea:
~»E.§§§9? eeé éeéieerefeéjg gg'e<:e tee eeéé ehegue fie fize " {;x:>z:z;:s1e§::2:§:§e in ':.??:e yea: ESQS, '§1r:e:*e§1:3r'e§ :3": my 97 '.4.
and since '€§":€ c:0mpiai1"1ar1€ has not placed any evi<_:1.eni%e to pmve the €Xi$'C€:HC{'3 Sf 1:113 dtebt. the iewer Csurt hag righiiiy held ihai the acczgsed i$ fiéi V' the @ffe:1€:€ punishabls zmdfir S€:C'§ie;::'.2.A 138 V' In addition ta ihis, it is also :1€::e .é;s2§;;:'j§;*A' 5:0 .:};.ai.:%:':3 é" notice was €:dCiI'€SS€d to Post Bangaiore, whvi}e..V. pié§Ced"' '9y the accusefi namely Ac<:;>--1,i:.1fV v"'é3§:fm~C2 Wouid establish of D.N0.}'_24--§ Venkaiappsé Doeravani Nagar, BangaL§:9+éLTV to have been issued to the accused. Even aCe::<}rdi_ng £5" ':_§1¢:..:éerf:piéinanV:, the natice sen': by the £3661: réiiiéfied unservcsd. T126 aompiaiiiarsi $d:.;gh?%; €213 ésserzmd sarvisa as a.CC€s;i"Cfi:'1g ta E:§§f2;.,_E":$_.~s:::§f§'.é: :10$i{:€ by way 95 Ceréificats Q5 ?iss'{§r:g'. A 'E;.€:a:;:e:§v..?¥iagistraie '$3; fisgérving Iihat 333633 the accused _ :3 V:::;».f:<?:'A:§:x2":: §€:'$<:>n 1'3: 'fins éeitaliiy 25:5: 's}5E3;S 3 '§s5§:231§$§paE = .€if<:%Lz:1z¢:f:éE:'3r§ Ehafi f":{}ii{f€ 3% gésgsérzééci ta hays bgan Sazwéd. §m:§": :2. pyesmzzpiiazz szegzzgagé {§§"E}.'W§E azzzaisz" S€s'i;§<>:; 27' 0f ihe Genera} Ciauses Act (for short ~ dyaw presumption under $€{'.fiGY1 2}? Qf i:h§:';i':C€-;'_'viiV'E3asV "Ex: be ésiabfishéd that the naticéé 9 bs:%_€:1 addrgssed. Fhrthezz in i:h€ <:::s_e s:r:{'¥%1an;é§ T'*':.}'ie:.i.'::'2:i:i«'i=r1€e 2 L' placed by the complainant ::}eaI:Ify §u3:s":éb} ;shV that the natice is not pr(§;;§_é§r1}7 the accused thertifore, it cannot be__ a deemed service of n0f;i{irE5 j'-- T:?§'1erc%<§r€«§ ':i§:_"-t1:§_§?£f'zé;bs€nCe of any evidencs ti'; Qf nctice 01': the accuseviig' in my opiniam is jusiifieg-Er; is net guilty 01" the :}ffe:'y::_e_ pu:i§sE1;ab}_:*.uf:déi4 Se<:t§9n 138 0f the Act, 2 --§;:é'~-§F_i€\:v of ihe abeve discassisn? i am of the Li§3i:%;Qi:';v 51;: j{;'a'f;'g:::$:':%: sf tihe iawfir appeiiaié $0231'? @968 395""-.s21ff€§-.«--"f:'o::3. §€r"xJ€:*si:§; gr iliegaiiijg zvarraniézzg i§"2t£>::_"fe2*€éCe is}! Sthég Court. Thsrefere, E {mg {:0 msréé in :{p§eai. ficcardizzgiy', éhe :::§p:3a1 is déssmigssé, §§§:%@§