Madras High Court
A.Thayalan vs S.S.Mani on 8 October, 2014
Author: M.Venugopal
Bench: M.Venugopal
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED:08.10.2014 C O R A M THE HONOURABLE Mr. JUSTICE M.VENUGOPAL Criminal Appeal Nos.483 & 484 of 2008 A.Thayalan ... Appellant/Complainant in both Appeals Vs S.S.Mani ... Respondent/Accused in both Appeals Prayer: Criminal Appeals filed under Section 378 of Cr.P.C., against the Judgment in C.C.Nos.5353 & 5354 of 2005, dated 20.05.2008, passed by the Learned XVIII Metropolitan Magistrate, Saidapet, Chennai. For Appellant : Mr.L.Rajasekar For Respondent : Mr.G.S.Selvatharasu Date of Reserving Judgment : 08.09.2014 COMMON JUDGMENT
The Appellant/Complainant has preferred the instant Criminal Appeals before this Court as against the Judgment of Acquittal in C.C.Nos.5353 & 5354 of 2005, dated 20.05.2008 passed by the Learned XVIII Metropolitan Magistrate, Saidapet, Chennai.
The Observations of the trial Court in the impugned Judgments:
2.The Learned XVIII Metropolitan Magistrate, Saidapet, Chennai, while passing the impugned Judgments in C.C.No.5353 & 5354 of 2005, on 20.05.2008, in paragraph 9 & 10, had observed as follows:
9.During the course of cross examination on 17.11.2006 PW1 has stated that 2003 Mk; Mz;L Mf!;l; khjj;jpy; 3.00.000/- brg;lk;gh; khjj;jpy; U:/3.50.000/-j;ij bfhLj;njd;/ me;j rkaj;jpy; 3 fhnrhiyfisa[k; th';fpndd;/ Again in the cross examination conducted on 5.2.2007 he has stated that gzk; bfhLj;J 1 = tUlk; fHpj;J fhnrhiy th';fpajw;fhd fhuzk; fld; bfhLj;J vjphp xU tUlk; fHpj;J jhd; fhnrhiy bfhLj;jhh;/ vjphp tl;of;fhf fhnrhiyfis bfhLj;jhh;/ me;j 16 khj fhyj;jpw;Fs; vjphpa[k; gzk; nfl;Lk;. mwptpg;g[ vJt[k; mDg;gtpy;iy jhd;/
10.The above shows the contradictions on the part of the PW1 about the date and time of issuance of cheque. At the same time as alleged by the complainant side there were inconsistencies also in the versions of the accused about the issuance of cheque and liability thereon referred to above by the complainant side. In his evidence at the time of chief examination the DW1/accused has stated that, ehd; ,g;nghJ brhy;Yk; epyj;jpw;fhf jhd; vd;why; rhpjhd;/ and also during the cross examination he has stated that th/j/rh/M/1. 2 fhnrhiyfs; vd; t';fpahy; vdf;F tH';fpa fhnrhiy vd;why; rhpjhd;/ th/j/rh/M/1. 2 y; cs;s ifbaGj;J vd;DilaJ jhd; thjpaplk; 2004y; 3 fhnrhiyfis bfhLj;njd;/ kw;w fhnrhiy t/t/vz;/5353/2005y; jhf;fy; bra;ag;gl;Ls;sJ/ The accused side has also taken a stand that the cheques were obtained under duress. This above also contrary to the above testimony of the accused. The judgment reported in 2007(1) MWN (Cr) DCC 77 cited by the complainant side deals about the case where for the loan obtained a promissory note was executed. The judgment reported in 2007(2) MWN (Cr.) 72 DCC deals about the case where drawer instructed for the stop payment and not exactly applicable to the fact and circumstances of the case like the other judgments of cited by the complainant side. It is surprising that when the PW1 has advanced such huge amount as loan why he has not maintained any records for the same. Admittedly, there was no entry about the transactions pertaining to the loan in his Income Tax returns. Contrary to the claim of the complainant, the accused maintain his stand consistently that the cheques in question were not give for any legally enforceable liability and debt at the time of replying to the legal notices sent by the complainant and during the course of trial. The circumstances naratted and the dictum in the judgment of Hon'ble Supreme Court reported in (2008) 1 CTC 433 squarely applicable to the case of the accused. At the same time, in view of the above contradictions on the version of the complainant and accused sides, two views are possible. However, in view of the categorical denial of the accused side and their consistence attempt in rebutting the presumption by denying the existence of any legally enforceable liability and debt for issuance of cheque from notice stage to trial stage and standard of proof on the accused side as it has been laid down in the various judgments of higher Courts including the judgments reported in 2006(5) CTC 296, (2008) 1 SCC 258 and 2008 (1) CTC 453 referred to by the accused side, this Court tend to take decision in favour of the accused side. The Complainant taken a stand that the cheques were given as security later used as against the liability subsisting at that time. Some judgments of High Courts also cited in this regard. If it was the original position, why in the complaint he has stated specifically that the cheques were given for debt. and resultantly dismissed the Complaints and found the Respondent/ Accused not guilty under Section 138 of the Negotiable Instruments Act and acquitted him under Section 255 Cr.P.C., for the reason that the Appellant/Complainant failed to prove his case through evidence that the Cheque No.778866 dated 21.4.2005 for Rs.1,95,000/- (in C.C.No.5353/2005), Cheque Nos.778865, 778864 dated 21.12.2004, 21.2.2005 each for Rs.2,00,000/- (in C.C.No.5354/2005), was given against the legally enforceable liability or loan.
The Appellant's Contentions (In Both Appeals):
3.According to the Learned Counsel for the Appellant/ Complainant, the trial Court had committed an error in acquitting the Accused, which is against Law and weight of Evidence and the Principles of Natural Justice.
4.The Learned Counsel for the Appellant urges before this Court that the trial Court should have given sound reason in acquitting the Accused in the Judgment but the trial Court's findings are perverse and in fact, the evidence of P.W.1/Complainant and cross examination made by the Respondent/Accused along with the evidence of D.W.2 were ignored.
5.The Learned Counsel for the Appellant contends that the trial Court should have seen that there was no effective cross examination of P.W.1 by the Learned Counsel for the Respondent/Accused as to the main ingredient of Section 138 of the Negotiable Instruments Act, viz., legally enforceable debt. Per contra, the cross examination was made in piecemeal viz., on 17.11.2006 and 05.02.2007, on behalf of the Accused by confusing the witness and the trial Court, by relying on minor inconsistencies, rejected the case of the Appellant/Complainant.
6.The Learned Counsel for the Appellant projects an argument that the evidence of D.W.1 and D.W.2 is contradicting with each other. Further, the evidence of D.W.2 was against the stand taken by the Accused in the cross examination of P.W.1.
7.It is represented on behalf of the Appellant that the trial Court should have taken note of an important fact that there was no dispute about the instruments Ex.P.1 (in C.C.No.5353/2005), Ex.P.1 and P.2 (in C.C.No.5354/2005) and the Respondent/Accused was not disputing the signature or the issuance of cheques.
8.Also, it is the plea of the Appellant that the trial Court had not borne in mind the essential ingredients relating to the rebuttal of presumption under Section 138 of the Negotiable Instruments Act, 1881. Also, it took into consideration the extraneous factors and materials to record a 'Finding of Acquittal'.
9.The Learned Counsel for the Appellant/Complainant contends that the Respondent/Accused had not cross examined P.W.1 in regard to the issuance of Cheques - Ex.P.1, Ex.P.1 & P.2, the signatures therein or the amount in the said Cheques and in fact, the Respondent /Accused in his chief examination had admitted that he had issued three cheques (Exs.P.1, P.1 & P.2 in these cases) to the Complainant during 2004 and that the Respondent/Accused, in his cross examination, had put a question to the Appellant/Complainant that Exs.P.1, P.1 & P.2 Cheques were taken from him in regard to the land transaction between one Mukundan and the Appellant/ Complainant, for which, the Appellant/Complainant had replied in the negative.
10.It is the stand of the Appellant/Complainant that the Respondent/Accused, in his Reply Notice (Ex.P.6 in C.C.No.5353/2005) dated 17.05.2005, had stated that the cheques were collected by the Appellant/Complainant under duress and misused the same.
11.Further, it is also contended on behalf of the Appellant that on the side of Respondent/Accused, no suggestion was put to the Appellant/Complainant in regard to the purported Panchayat said to have been taken place as projected by him. In effect, the contention of the Learned Counsel for the Appellant is that the Respondent/Accused had taken three different stands in his defence to escape from the liability.
12.The Learned Counsel for the Appellant/Complainant submits that D.W.2, in his evidence (in cross examination), had deposed that he conducted Panchayat but does not remember the date, the names of persons attended the Panchayat, the cheque numbers etc. That apart, he had admitted that the Panchayat decision was reduced into writing, but he had not produced any document to show that the Panchayat was conducted. Moreover, D.W.2 in his evidence (in cross examination) had admitted that he was not aware of the loan transaction between the Appellant and the Respondent/Accused.
13.The Learned Counsel for the Appellant proceeds to take a plea that even the evidence of D.W.1 does not merit acceptance since his evidence was unworthy of credence.
14.The Learned Counsel for the Appellant/Complainant submits that P.W.1 (Appellant/Complainant), in his cross examination, had stated that there was no connection in regard to the Mukundan's land case and the present cases in question.
15.Further, the Learned Counsel for the Appellant contends that the Respondent/Accused filed a petition before the trial Court to call one Mukundan as witness on his side, but failed to examine him and in reality, no documents were marked in regard to the alleged loan transaction between the said Mukundan and the Appellant/ Complainant. Even during the examination of Respondent/Accused under Section 313 Cr.P.C., he only denied the offence and made no endeavour to elucidate his defence pleas.
The Respondent's Submissions (In Both Appeals):
16.Per contra, it is the submission of the Learned Counsel for the Respondent/Accused that there is no lawful obligation or any liability on the part of the Respondent/Accused to honour the cheques and in fact, the defence projected by the Respondent/Accused was that he had not borrowed any sum from the Appellant/Complainant at any point of time.
17.Also that, it is the case of the Respondent/Accused that the Complainant bought a piece of land at Ramavaram from one Mukundan, which were arranged by the Respondent/Accused. Further, it is the stand of the Respondent/Accused that he introduced the said Mukundan through a known person to the Appellant/Complainant and since the Appellant was satisfied in all aspects, he proceeded to buy the property. Later, the said Mukundan was involved in a criminal case and the Police Wing of Economic Offences Department seized the registered original Power of Attorney pertaining to the said property in favour of the Appellant/Complainant from the Appellant/Complainant in October 2004 and the Complainant rushed with a group of people and threatened the Respondent/Accused and collected the three cheques by force. Moreover, it was represented that the cheques would not be deposited for collection and they would be kept as security till the Appellant/Complainant collected the sale price from Mukundan. The jointly recorded fact was taken and kept by the Appellant/Complainant, which written record was not produced by him inspite of categorical questions put to him in cross examination and because of the assurance by the Appellant/Complainant, the Police complaint was not lodged.
18.The Learned Counsel for the Respondent/Accused forcefully contends that there was a contradiction in the case of Appellant/ Complainant and it was the case of the Appellant/Complainant and his evidence as P.W.1 was to the effect that he had lent a sum of Rs.3,00,000/- and Rs.3,50,000/- in August and September 2003 respectively to the Respondent/Accused in respect of alleged loan, he collected three cheques to an extent of Rs.5,95,000/- from the Respondent/Accused.
19.The Learned Counsel for the Respondent/Accused submits that the Appellant/Complainant issued Ex.P.7 Notice (in C.C.No. 5354/2005) to the Respondent/Accused in calling upon him to make the payment and mentioned very clearly that the amounts were due by the Respondent/Accused, consequent to the dispute in the land liability and the written commitment. As a matter of fact, nowhere in Ex.P.7 Notice, it was mentioned that the Respondent/Accused borrowed money from the Appellant/Complainant. Indeed, there was no borrowal and it was not stated so.
20.The Learned Counsel for the Respondent/Accused brings it to the notice of this Court that the Respondent/Accused issued a Legal Reply Notice - Ex.P.9 (in C.C.No.5354/2005) through his counsel mentioning all the facts about the purchase of the land, seizure of document and collection of cheques by force. Also, it was clearly stated that there was no lawful obligation to make the payments. Furthermore, the Appellant/Complainant had not issued a rejoinder to the Reply Notice - Ex.P.9 issued on behalf of the Respondent/Accused.
21.The Learned Counsel for the Respondent/Accused draws the attention of this Court to the effect that the Appellant/Complainant issued a second Legal Notice in Ex.P.4 (C.C.No.5353/2005) through another Counsel containing all falsehood, after dishonour of the third cheque and further, it was mentioned that the Respondent/Accused borrowed money from the Appellant/Complainant and towards the repayment of the same, he issued the cheques to the Appellant/ Complainant. In fact, Ex.P.4 - Notice was totally contrary to his earlier Legal Notice issued through his Lawyer K.Elango. Further, there was no bona fide in the demand made by the Appellant/Complainant.
22.The Learned Counsel for the Respondent contends that the cross examination of P.W.1 (Appellant/Complainant) reveals very clearly that the Appellant/Complainant bought a piece of land from one Mukundan and the same was arranged by the Respondent/Accused. Also that, the Appellant/Complainant admitted that in view of the criminal case against Mukundan, the registered document was seized from him and since he lost the property, he had filed a separate criminal case against them and he had deposed very clearly that the Respondent/Accused was not a party in that case.
23.That apart, the Learned Counsel for the Respondent/Accused submits that the evidence of Accused (D.W.1/Respondent) points out that he knows only Tamil and he does not know the English and cheques were not filled up by him and moreover, affixed his signatures in Tamil.
24.The Learned Counsel for the Respondent/Accused submits that the Appellant/Complainant had not produced the best evidence in the present case on hand and he relies on the Judgment of the Hon'ble Supreme Court in Khushalbhai Mahijibhai Patel V. A firm of Mohamadhussain Rahimbux, AIR 1981 Supreme Court 977 at special page, 980, wherein in paragraph 10, it is observed as follows:
If the case propounded by the defendant firm at the trial is correct, its account books must be containing entries to the effect that the agreement of purchase of 225 bags of tobacco was entered into with firm R.K.Patel and not with the plaintiff and that some time in December, 1955, the account of firm R.K.Patel was credited with the amount of the price of the goods. Entries would further be available therein indicating unmistakably the periods for which Khudabux was admittedly employed with the defendant firm. The non-production of those books by the defendant firm and the production by it of stray letters and a bill constitute failure on its part to produce the best evidence and a presumption has therefore to be raised against it that if such evidence had been produced, the same would have gone against the case propounded by it. The matter does not end there. The failure of the defendant firm to bring Chhotabhai and Khudabux into the witness box and the fact that it made no attempt to have the account books of firm R.K.Patel (the entries in which account would perhaps have clinched the matter in dispute) must be similarly construed and a presumption drawn that this evidence also would have gone against the defendant firm.
25.The Learned Counsel for the Respondent cites the decision of this Court reported in Meyyammai, Proprietrix of Murugan Enterprises, Kattoor, Coimbatore V. India Engineering Corporation, C-25, Private Industrial Estate, Kuruchi and others, (2008) 1 MLJ (Crl) 645, at page 649, whereby and whereunder, in paragraph Nos.13 & 14, it is observed as follows:
13. To warrant conviction under Section 138 of the Act, the burden is on the complainant to prove that the impugned cheque drawn by the accused related to discharge the legally enforceable debt or other liability. The accused in this case has proved that on the date of issue of Ex P1 impugned Cheque, the amount due was only Rs.5,07,230/70ps and that impugned cheque is not for the transactions mentioned in the complaint. Under such circumstances, the said ratio decidenti (K.N.Beena-v- Muniyappan and another(2001 (4) Crimes 376(SC) will not be applicable to the present facts of the case.
14. Under such circumstances, I do not find any reason to interfere with the findings of the learned trial Judge who after relying on the evidence of D.W.1 and documents Exs D1 to D22 produced on the side of the accused, has come to a conclusion that there is no reason to warrant conviction against the accused under Section 138 of the Act. The point is answered accordingly.
26.He also seeks in aid of the decision in P.Eswaran V. J.A.Abdul Hameed, 2006 (5) CTC 296 at special page 302, wherein, in paragraph 15, it is, inter alia, observed as follows:
... this Court is of the considered view that the accused in this case has rebutted the presumption contemplated under Section 139 of the Act by eliciting answers in the cross-examination and also by preponderance of probabilities on the basis of the following materials available on record viz., (1)The signature in the cheque, Ex.P.1, is in one ink and the contents of the said cheque is in a different ink which raises doubt and also probabilise the defence theory that the complainant might have received the blank cheque and subsequently filled up the amount etc. (2)The defence theory of joining as a subscriber in the chit transaction conducted by the complainant and while availing the chit amount the complainant has received two blank cheques as security and the same was misused by the complainant on the ground that the complainant has admitted in his cross-examination that the reply notice, Ex.D.1, sent by the accused which was addressed to the complainant mentioned the address as Eswaran Chit Funds, Avinashi, is said to have been received by the complainant.
(3)No explanation for depositing the cheque, Ex.P.1 dated 10.05.1996 after more than three months viz., on 23.08.1995 by the complainant is also throws considerable doubt about the veracity of his version. The present explanation that the complainant deposited the cheque, Ex.P.1, as per the instruction of the accused is neither mentioned in the statutory notice, Ex.P.4 nor mentioned in his complaint.
(4)The mode of payment of the amount of Rs.2,50,000/- as loan is not mentioned by the complainant in his statutory notice, Ex.P.4 or in his complaint whether he has paid the amount by cash or by cheque.
(5)Though P.W.1 claimed that there are enough sources for giving loan of Rs.2,50,000/- to the accused and also stated that he has mentioned the same in the Income Tax Return, the complainant has not produced those Income Tax Return to substantiate his version.
27.He also invites the attention of this Court to the decision of the Hon'ble Supreme Court in M.S.Narayana Menon @ Mani V. State of Kerala and another, 2006 (3) CTC 730, at special page 740, wherein in paragraph Nos.35 to 39, it is observed and held as follows:
35.Presumption drawn under a statute has only an evidentiary value. Presumptions are raised in terms of the Evidence Act. Presumption drawn in respect of one fact may be an evidence even for the purpose of drawing presumption under another.
36.The Second Respondent herein was a member of a Stock Exchange. The transactions in relation to the Stock Exchange are regulated by the statutes and statutory rules. If in terms of the provisions of a statute, a member of a Stock Exchange is required to maintain books of accounts in a particular manner, he would be required to do so, as non-compliance of the mandatory provisions of the Rules may entail punishment. It is not in dispute that transactions comprising purchases and sales of shares by investors is a matter of confidence. Both parties would have to rely upon one another. For the said purpose, the courts of law may also take judicial notice of the practice prevailing in such business. The learned Appellate Judge rightly did so.
37.The definite case of the second Respondent was that the cheque dated 17.8.1992 was issued by the Appellant in discharge of his debt. The said liability by way of debt arose in terms of the transactions. For proving the said transactions, the Second Respondent filed books of accounts. The books of accounts maintained by the Second Respondent were found to be not reflecting the correct state of affairs. A discrepancy of more than Rs. 14,00,000/- was found.
38.It was for the Appellant only to discharge initial onus of proof. He was not necessarily required to disprove the prosecution case. Whether in the given facts and circumstances of a case, the initial burden has been discharged by an accused would be a question of fact. It was matter relating to appreciation of evidence. The High Court in its impugned judgment did not point out any error on the part of the appellate court in that behalf.
39.What would be the effect of a presumption and the nature thereof fell for consideration before a Full Bench of the Andhra Pradesh High Court in G. Vasu v. Syed Yaseen Sifuddin Quadri [AIR 1987 AP 139]. In an instructive judgment, Rao, J. (as His Lordship then was) speaking for the Full Bench noticed various provisions of the Evidence Act as also a large number of case laws and authorities in opining:
"From the aforesaid authorities, we hold that once the defendant adduces evidence to the satisfaction of the Court that on a preponderance of probabilities there is no consideration in the manner pleaded in the plaint or suit notice or the plaintiff's evidence, the burden shifts to the plaintiff and the presumption 'disappears' and does not haunt the defendant any longer."
Also, in the aforesaid decision, at page 745, in paragraph 56, it is held as under:
56.We in the facts and circumstances of this case need not go into the question as to whether even if the prosecution fails to prove that a large portion of the amount claimed to be a part of debt was not owing and due to the complainant by the accused and only because he has issued a cheque for a higher amount, he would be convicted if it is held that existence of debt in respect of large part of the said amount has not been proved. The Appellant clearly said that nothing is due and the cheque was issued by way of security. The said defence has been accepted as probable. If the defence is acceptable as probable the cheque therefor cannot be held to have been issued in discharge of the debt as, for example, if a cheque is issued for security or for any other purpose the same would not come within the purview of Section 138 of the Act. We have gone through the oral evidences. The Second Respondent has even failed to prove that the Appellant had paid to him a sum of Rs. 5000/- by cash.
28.Further, the Learned Counsel for the Respondent refers to the decision of this Court in Lakshmi Srinivas Savings & Chit Funds Syndicate Pvt. Ltd., rep. By its present Foreman, N.Sathiyam V. S.Bhojarajan, 2007 (1) CTC 291, at special page 295 & 296, wherein in paragraph Nos.11 to 13, it is observed as follows:
11. But in this case, the undisputed fact remains till the conclusion of the trial the complainant has not produced any authorization or any Power of Attorney document and on the other hand the complainant has come forward with the petition before this Court in Crl.M.P.No.4042 of 2006 for producing two documents, namely, letter of appointment dated 08.01.1991 and Power of Attorney dated 09.01.1991 as additional evidence. The fact remains that the perusal of the both the above said documents clearly shows that those documents are only in respect of the appointment of P.W.1 as Foreman and there is absolutely no authorization or power given to P.W.1 for initiating any proceedings much less the proceedings under Section 138 of the Act.
12. The last but not least submission made by the learned counsel for the respondent/accused is also with all force, namely, that the respondent/accused has rebutted the presumption contemplated under Section 139 of the Act by placing reliance on the answers elicited from P.W.1 as as well as by circumstances of preponderance of probabilities. As rightly pointed out by the learned counsel for the respondent/accused, P.W.1 has categorically stated in his cross that he has totally unaware about the transaction took place between the accused and the complainant company and it is further admitted by P.W.1 that he cannot even state that on which date an amount of Rs.1,00,000/- has given as a loan to the accused.
13. The Hon'ble Supreme Court of India has held in a recent decision in M.S.NARAYANA MENON @ MANI VS. STAET OF KERALA reported in 2006 (3) CTC 730 that onus of the accused in criminal case is not as heavy as that of prosecution and he may be compared with defendant in Civil case and further held that the rebuttal of the presumption contemplated under Section 139 requires only probable defence and standard of proof is preponderance of probabilities.
29.At this stage, this Court very relevantly points out that the Appellant/Complainant, in his Complaint in C.C.No.5353 of 2005 on the file of the trial Court, had categorically averred that he is doing real estate business and that the Respondent/Accused is also doing real estate business and they knew each other for a long time and during August and September 2003, the Respondent/Accused borrowed a sum of Rs.3,00,000/- and Rs.3,50,000/- respectively amounting to Rs.6,50,000/- from the Appellant/Complainant for the purchase of a land from some third party as hand loan and promised to repay the same within a period of three months with Bank interest.
30.Added further, the Appellant/Complainant, in his complaint, had went on to state that the Respondent/Accused failed to repay the amount borrowed with interest as agreed upon and after some delay, towards the principle amount, the Accused had issued a cheque drawn on M/s.Bank of Baroda, Girinagar, Ramavaram Branch, Chennai 89 bearing No.778866, dated 21.04.2005, for a sum of Rs.1,95,000/-. As per instructions of the Respondent/Accused, the Appellant/ Complainant presented the cheque for encashment on 21.04.2005 by the Complainant with his Banker M/s.Indian Bank, Teynampet Branch, Chennai 18 and the cheque was returned unpaid for the reason Insufficient Funds vide Memorandum dated 22.04.2005 and the same was intimated to the Appellant/Complainant by his Banker on 23.04.2005. In fact, the Appellant/Complainant issued a Legal Notice Ex.P.4 dated 28.04.2005 demanding the payment of the dishonoured cheque amount and the same was acknowledged by the Accused on 03.05.2005. Inasmuch as the act of the Respondent/Accused in dishonouring the cheque and not making payment within the statutory period falls within the purview of Section 138 of the Negotiable Instruments Act, the present Complaint in C.C.No.5353 of 2005 was filed by the Appellant/Complainant before the trial Court.
31.Insofar as the Complaint in C.C.No.5354 of 2005 is concerned, the complaint of the Appellant/Complainant before the trial Court is that during August and September 2003, the Respondent/ Accused borrowed a sum of Rs.3,00,000/- and Rs.3,50,000/- respectively, aggregating in all a sum of Rs.6,50,000/- from the Complainant for the purchase of a land from some third party as hand loan and promised to repay the same within a period of three months with Bank interest.
32.It is the case of the Appellant/Complainant that after some delay, in respect of principal sum, the Respondent/Accused issued two cheques drawn on M/s.Bank of Baroda, Girinagar, Ramavaram Branch, Chennai 89, bearing Nos.778865, 778864 dated 21.12.2004 and 21.02.2005, for Rs.2,00,000/- each, amounting to Rs.4,00,000/-. The Appellant/Complainant as per instructions of the Respondent/ Accused presented the first cheque bearing No.778865 dated 21.12.2005 for Rs.2,00,000/- for encashment on 11.03.2005 with his Banker M/s.Indian Bank, Teynampet Branch, Chennai 18 and the said cheque was returned unpaid for the reason 'Insufficient Funds' vide Memorandum dated 12.03.2005, which was intimated to the Appellant/Complainant by his Banker on 14.03.2005, and the second cheque was presented for encashment with the Appellant/ Complainant's Banker on 17.03.2005 and the second cheque bearing No.778864 dated 21.02.2005 for Rs.2,00,000/- was also returned as unpaid for the reason 'Insufficient Funds' vide Memorandum dated 18.03.2005, which was intimated to the Appellant/Complainant by his Banker on 19.03.2005. As such, the Respondent/Accused had cheated the Appellant/Complainant by dishonouring the cheques and not having sufficient funds in his account. Therefore, the act of the Respondent/Accused in dishonouring the cheques and not paying the payment within the statutory period falls within the purview of Section 138 of the Negotiable Instruments Act. Hence, the Appellant/ Complainant had filed the present Complaint in C.C.No.5354 of 2005 before the trial Court.
A Glimpse of Evidence of P.W.1, D.W.1 & D.W.2:
33.For fuller and better appreciation of the merits of the matter, it is useful for this Court to make a pertinent reference to the evidence of P.W,1, D.W.1 and D.W.2.
(i) It is the evidence of P.W.1 (Appellant/Complainant) that he doing real estate business and he knows the Respondent/Accused approximately for the past five years and that he is also doing real estate business and that the Respondent/Accused during August 2003 towards purchase of land borrowed a sum of Rs.3,00,000/- and borrowed another sum of Rs.3,50,000/- during September 2003 and in all, he had lent Rs.6,50,000/- as loan and further that, the Respondent /Accused informed him that he would repay the aforesaid amount within three months together with interest, but he failed to pay the amount and gave three cheques and in C.C.No.5353/2005, one cheque was filed and Ex.P.1 Cheque dated 21.04.2005 for Rs.1,95,000/- was deposited into the Indian Bank, Teynampet Branch, but the same was returned owing to the reason 'Insufficient Funds' and Ex.P.2 was the Returned Memo dated 22.04.2005 and Ex.P.3 dated 23.04.2005 was the Debit Advice and Ex.P.4 was the Lawyer's Notice to the Respondent/Accused dated 28.04.2005 and the same was received by the Respondent/Accused on 03.05.2005 as per Acknowledgement Ex.P.5 and the Reply dated 17.05.2005 sent on behalf of the Respondent/Accused was Ex.P.6 in which he had mentioned wrong details.
(ii) P.W.1 (in his cross examination) had deposed that during August 2003 he gave Rs.3,00,000/- and in September 2003, he gave Rs.3,50,000/- and at that time he received three cheques and the cheque was filled up by the Respondent/Accused and for the three cheques relate to a sum of Rs.5,95,000/- and for the balance amount, he had not received cheque and also for the said balance amount, he had not obtained any pro-note and that at the time of returning the memo, the Respondent/Accused informed him that he would pay the Bank interest, but he informed him that he does not require any interest and only the Respondent/Accused had informed him that he would pay the interest.
(iii) It is the further evidence of P.W.1 that he is paying the Income Tax and he was in possession of Rs.7,00,000/- in his hands during the month viz., at the time of paying the amount and he paid the balance amount to his relative on his asking and that he had not deposited the remaining money into the Bank and that his relative within 20 days had paid that amount. Furthermore, he had not obtained anything from his relative for a sum of Rs.4,00,000/- given to him.
(iv) Furthermore, it is the evidence of P.W.1 that during September, he gave a sum of Rs.3,00,000/- and from and out of the money given by his relative, he had given the sum of Rs.3,50,000/- to the Respondent/Accused. That apart, it is the evidence of P.W.1 that he knows the Vadapalani Mouria Hotel Mukundan who came to him for selling a land and from him he purchased the land and only on that basis he came to know of him and in Nesappakkam 8th Street, K.K.Nagar, he purchased half of a ground in Plot No.2381/2 from the said Mukundan on 26.02.2004 for sum of Rs.5,00,000/- and that from the said Mukundan he obtained an authorisation and paid the money to him and that the said document was registered at Virugampakkam Sub Registrar's office on 26.02.2004 and that the said Mukundan was presently arrested while running a Chit Fund and that he had purchased the Power Document given by Mukundan before the Economic Offences Court and he had not enjoyed the property mentioned in the Power Deed and in regard to the Power Deed, he filed a criminal case against Mukundan and he does not know the number of the case and he had prayed for recovery of the property.
(v) It is the evidence of D.W.1 (Respondent/Accused) that he knows the Appellant/Complainant in connection with the purchase of land and that the Appellant/Complainant purchased the land belonging to Mouria Hotel Owner and further that the Appellant/Complainant purchased the land through broker and that he had not purchased the land directly and he had shown the land to the Appellant/Complainant by taking him to the place and the price of the land was arrived at and after payment of money for that land, the Appellant/Complainant took a Power Deed and these instances four days and during September 2004 he gave three cheques to the Appellant/Complainant and these cheques were not issued for the loan due amounts.
(vi) Further, D.W.1 to a suggestion from the Appellant that he took loan during August Rs.3,00,000/- and September Rs.3,50,000/- had denied the same by stating that he had not taken any loan from him. Also that, it is his evidence that the Appellant/Complainant after seven or eight months later informed the Respondent/Accused that since C.B.C.I.D. Case was pending and if the land mater was resolved, the three cheques were to be issued by him and after completion of the case, he would return the said sum. Further, D.W.1 had also stated that with a view to return the money he had not issued the cheque and he only affixed his signature in the cheques and he does not know to write English and further that he had not written the other contents of the cheque.
(vii) It is the evidence of D.W.2 that in respect of land at Nesappakkam in Survey No.107 at Annai Sathiya Nagar, he has a Power Deed executed a document in favour of one Mukundan and later the said Mukundan came to him and informed him that he would sell the land and to find out a purchaser in this regard and for that he informed the Respondent/Accused to see the place and to render assistance to its sale and after one month, he came to know that the Appellant/Complainant had purchased the land from Mukundan.
(viii) It is the further evidence of D.W.2 that subsequently the Appellant/Complainant informed him that Mukundan got entangled in a problem and therefore, to see the Respondent/Accused and asked for a return of money since the Appellant does not require the land and that the said Mukundan had received the sale consideration from the Appellant/Complainant.
(ix) Proceeding further, it is the evidence of D.W.2 that he is a Member of the Madras Urban Tenants Sangam and as such, the Appellant/Complainant took him when Mukundan executed a Power Deed in favour of the Appellant and at that time he was asked to affix his witness signature and accordingly, he affixed his signature and the Appellant/Complainant when he came to them for Panchayat asked the Respondent/Accused to issue cheques as security for the money received by Mukundan and on that basis the Respondent/Accused towards security issued three cheques to the Appellant/Complainant.
(x) Further, it is the evidence of D.W.2 that the Panchayat decision was reduced into writing, but the said document was not filed into Court and that he does not know about the loan taken by the Respondent/Accused from the Appellant/Complainant.
Discussions:
34.It cannot be lost sight of that Section 118 of the Negotiable Instruments Act, 1881 lays down certain presumptions to be attached to a negotiable instrument until the contradictory is established. However, before these presumptions can be drawn, execution of the instrument must be admitted or proved. There is no presumption about the execution of a negotiable instrument and in case of denial by the other side basing its claim on such instrument should fully prove its execution, as opined by this Court.
35.It is to be borne in mind that Section 20 of the Negotiable Instruments Act, 1881 which speaks of 'Inchoate Stamped Instruments' imposes a serious liability upon an individual who allows an incomplete instrument to go out in the World and therefore must be strictly construed, as per decision Tarachand V. Sikri Bros, AIR 1953 Bombay 290.
36.Further, it is to be pointed out that in the case of a signed blank cheque, the Drawer gives an authority to the Drawee to fill up the agreed liability. If the Drawee were to dishonestly fill up any excess liability and the extent of liability becomes bona fide matter of civil dispute in such case, the Drawer has no obligation to facilitate the encashment of cheque. The dishonour of cheque under such circumstance does not attract prosecution under Section 138 of the Negotiable Instruments Act, as per decision Shreyas Agro Services Private Limited V. Chandrakumar, (2006) CriLJ 3140 (Karnataka).
37.One cannot ignore an important fact that an individual in possession of a Bill incomplete in any material particular has a prima facie authority to fill it up, and thus he is an agent of the person delivering blank instrument, as per decision Ibrahim V. Ramdas, AIR 1954 Madras 532.
38.A closer scrutiny of the ingredients of Section 20 of the Negotiable Instruments Act, 1881 unerringly points out that filling up of blank cheque is neither a case of 'Material Alteration' of the cheque nor 'Fabrication or Forgery'. An implied authority is given to the holder of the cheque, at the time of entrusting a blank cheque containing the signature of the Drawer of the cheque alone, to fill the columns therein. Based on the implied authority, if the columns are filled up mentioning the date and amount by words and figures, it would not amount to any offence much less the offence punishable under Sections 468 and 471 of the Indian Penal Code as per decision Chinthala Cheruvu V. State reported in 2007 (1) Bankmann 546.
39.As far as the the present cases are concerned, a perusal of Ex.P.1 (in C.C.No.5353/2005) dated 21.04.2005 and Exs.P.1 & P.2 (in C.C.No.5354/2005) dated 21.12.2004 and 21.02.2005 clearly point out that the Respondent/Accused had only signed his name in Tamil. However, the other columns and date in the aforesaid Exhibits were written/filled up in English. But the case of the Appellant/Complainant is that the Ex.P.1, Exs.P.1 and P.2 - Cheques in both the cases were filled up by the Respondent/Accused. In this connection, this Court very significantly points out that the Respondent/Accused as D.W.1, in his evidence, had clearly deposed that he does not know to write English and that he gave the cheques only after affixing his signature and other columns were not written by him. Also that, D.W.1, in his evidence, had further deposed that it was not correct to state that for the money borrowed by him from the Appellant/Complainant, he had issued three cheques in question. Added further, D.W.1 (Respondent/ Accused) had also proceeded to state in his evidence that he had not obtained any loan from the Appellant/Complainant.
40.In the instant cases on hand, although the Respondent/ Accused had taken a specific stand that he affixed his signature alone in Tamil in Ex.P.1, Exs.P.1 & P.2 Cheques and the other columns were not filled up by him, since he does not know to write English, the fact of the matter is that in Law, the Appellant/Complainant can fill up the columns in Ex.P.1, Exs.P.1 & P.2 Cheques by himself or with the assistance of others, as opined by this Court. However, in view of the fact that the Respondent/Accused had stated that in his evidence as D.W.1 that he had not obtained any loan from the Appellant/ Complainant and in fact, only the three cheques Exs.P.1, P.1 & P.2 were issued by him relating to the completion of the Mukundan's land, a heavy burden is cast on the Appellant/Complainant to prove subjective satisfaction of this Court that the Cheques were received by him for the discharge of the debt either in whole or in part other liability.
41.It is the specific case of the Respondent/Accused that the Appellant/Complainant had obtained the three cheques, in the instant cases on hand, under duress. Though it is the case of the Appellant/ Complainant that the Respondent/Accused had borrowed a total sum of Rs.6,50,000/- in all, in his evidence as P.W.1, the Appellant/ Complainant had stated that the Respondent/Accused had issued cheques only to an extent of Rs.5,95,000/- and further, it is his evidence that for the remaining amount, he had not taken any pro-note which is clearly an adverse circumstance which goes against the case projected by the Appellant/Complainant in regard to the total amount borrowed, in the considered opinion of this Court.
42.It cannot be gainsaid that a harmonious reading of the ingredients of Sections 5, 6, 20, 118 and 139 of the Negotiable Instruments Act would clearly indicate that a cheque could be drawn, delivered and received by the Payee or Holder-in-Due Course and could legally be completed under a legal authority and when such inchoate instrument is completed to make it a negotiable instrument, then, it would fall within the ambit of 'Bill of Exchange' and would render the signatory liable upon such instrument to the extent the amount mentioned therein is intended by him to be paid thereunder. Unless and until contrary is established, such negotiable instrument would be presumed to be made or drawn for consideration and receipt thereof would be presumed to be for discharge, in whole or in part, of any debt or other liability. But, such debt or other liability is not by any legal presumption presumed to be a legally enforceable debt or other liability. As such, the burden of proof that the presumed or proved debt or legal liability was legally enforceable remains with the Complainant.
43.In fact, the Hon'ble Supreme Court has observed that the standard of proof in discharge of onus in terms of Section 139 of the Negotiable Instruments Act being of preponderance of a probability, the inference can be drawn not only from the materials brought on record but also from the reference to the circumstances upon which the Accused relies upon, as per decision Kamala S. V. Vidyadharan M.J., 2007 (2) Supreme 611.
44.It is to be remembered that while Section 138 of the Negotiable Instruments Act, 1881 specifies a strong criminal remedy in regard to the dishonour of cheques, the rebuttable presumption under Section 139 of the Negotiable Instruments Act is a device to prevent undue delay in the matter of litigation. If an Accused is able to raise a probable defence which creates doubts about the existence of a legally enforceable debt or liability, the prosecution can fail, in the considered opinion of this Court. Further, the Accused can place reliance on the materials submitted by the Complainant in order to raise such a defence and it is conceivable that in some cases the Accused may not need to let in evidence of his own. Moreover, the presumption under Section 139 of the Negotiable Instruments Act extends only to the issuing of cheque towards discharge of legally enforceable debt or liability and it has to be raised only after the Complainant establishes that such debt or liability in fact existed as on the date of cheque in question and that the cheque was given to him by the Accused as per decision Shrimathi V. Renuka, 2010 Cri LJ 372 (Karnataka). The 'Doctrine of Reverse Burden' introduced by Section 139 of the Negotiable Instruments Act should be delicately balanced.
45.It is to be noted that Section 138 of the Negotiable Instruments Act is a Penal Provision and in order to attract the application of the Section, the dishonoured cheque should have been issued in discharge of whole or in part of any debt, in the considered opinion of this Court. Furthermore, to warrant prosecution under Section 138 of the Negotiable Instruments Act, it was necessary that cheque should have been issued in respect of either past or current existing debt or other legal liability. Also that, Section 139 of the Negotiable Instruments Act applies only if cheque was established to be true of nature mentioned in Section 138.
46.It is to be noted that once it is proved that cheque was issued to Payee or Holder-in-Due-Course, the Drawer cannot contend that the cheque was not for the amount due. However, it is for the Drawer of the cheque to establish that the cheque in question was not drawn for consideration. But, the presumption is a rebuttal one. In fact, the statutory presumption under the Negotiable Instruments Act is that the cheque was issued for valuable consideration. On putting forth probable defences consistent with material facts, then, the burden shifted back to the Complainant, in the considered opinion of this Court. Ordinarily, once cheque was signed by the Drawer, he could absolve his liability unless he proves by evidence that the cheque was not given in discharge of liability.
47.In the instant cases on hand, it is the evidence of P.W.1 that during the year August and September 2003, he paid Rs.3,00,000/- and Rs.3,50,000/- to the Respondent/Accused and at that time he received three cheques which were filled up and handed over by the Respondent/Accused and for the three cheques in total, the cheques were issued for Rs.5,95,000/-. However, P.W.1, in his cross examination, had stated that the Respondent/Accused gave cheques 1 = years later after the money was paid to him.
48.As such, there is clear contradiction/discrepancy in regard to the receipt of cheques by the Appellant/Complainant from the Respondent/Accused because of the simple reason that Ex.P.1, Exs.P.1 & P.2 were dated 21.4.2005, 21.12.2004, 21.02.2005 respectively. Moreover, D.W.1 (Respondent/Accused), in his evidence, had admitted his signature in Ex.P.1, Exs.P.1 & P.2 but deposed that he gave the three cheques to the Appellant/Complainant during 2004.
49.Apart from the above, when the Appellant/Complainant is doing real estate business, certainly for lending large sum of Rs.6,50,000/- in all, the same should reflect in his Business Books of Accounts which are maintained in the ordinary and usual course of his avocation. In this connection, this Court pertinently points out that under Section 34 of the Indian Evidence Act, 1872 the entries in 'Books of Accounts' kept in the course of business are relevant and as such, they are admissible whenever they refer to a matter into which a Court of Law is to enquire. Further, such entries, though admissible, are not alone, sufficient to charge a person with liability unless corroborated by other evidence, as per decision Kandaswami V. Theagaraja, AIR 1968 Madras 203. That apart, this Court aptly points out the decision Experor V. Narbada Prasad, ILR (1929) 51 All 864 wherein it is held that 'Account books are admissible in evidence without any formal proof that they were regularly kept in the course of business.' Admittedly, the Appellant/Complainant had categorically stated, in his evidence, that he would show profits in construction materials in his Income Tax Return and that other accounts were not shown in the I.T. Return. As such, it can safely be concluded that the Appellant/Complainant had not shown the purported huge loan amount of Rs.6,50,000/- in his I.T. Return. Also that, the Appellant/Complainant had not established to the subjective satisfaction of this Court that the cheques in question in two cases were given for 'Legally Enforceable Debt/Liability'.
50.That apart, a perusal of Ex.P.7 Advocates Notice (in C.C.No.5354/2005) issued on behalf of the Appellant/Complainant dated 29.03.2005 addressed to the Respondent/Accused, reads inter alia as under:
My client states that pursuant to your written commitment dated 20.10.2004 you have issued three cheques to my client as follows:
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Sl.No. Dated Cheque No. Amount
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1. 21.12.2004 778865 Rs.2,00,000/-
2. 21.02.2005 778864 Rs.2,00,000/-
3. 21.04.2005 778866 Rs.1,95,000/-
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All the cheques are drawn on Bank of Baroda, Giri Nagar, Ramavaram, Chennai 600 089. My client states that the said cheques have been issued to my client by you in discharge of your liability in a land transaction. which, in the considered opinion of this Court, unerringly points out that the issuance of the aforesaid cheques relate to discharge of liability of the Respondent in a land transaction. In this connection, this Court pertinently points out that the Respondent/Accused in his evidence had denied his liability in the land transaction and in fact, according to him, the land transaction relates to the Appellant/ Complainant and one Mukundan. Moreover, P.W.1, in his evidence, had admitted that he had filed a case against Mukundan in regard to the recovery of property under Power Deed bearing Document No.441/2004 registered on the file of Virugampakkam Sub Registrar's Office. As such, in the present cases on hand, it is not established on the side of the Appellant/Complainant to the subjective satisfaction of this Court that the Respondent/Accused had issued the cheques in question towards his discharge of liability and in fact, the Appellant/ Complainant had failed to prove that in the instant case, there was a Legally Enforceable Debt against the Respondent/Accused, in the considered opinion of this Court.
51.Besides the above, the Appellant/Complainant, in his Complaint, in C.C.Nos.5353 & 5354 of 2005, had stated that the Respondent/Accused had borrowed a sum of Rs.3,00,000/- in August 2003 and borrowed another sum of Rs.3,50,000/- in September 2003 totalling in all, a sum of Rs.6,50,000/- from him for the purchase of a land from some third party as hand loan etc. But in fact, the Appellant/ Complainant's Advocate Notice - Ex.P.7 shows that the Respondent/ Accused had issued three cheques towards the discharge of his liability in the land transaction. As such, this Court unhesitatingly holds that the Appellant/Complainant was not quite clear about his own case as to whether the Respondent/Accused had in fact borrowed sum of Rs.6,50,000/- as mentioned by him in his Complaints as Hand Loan or he issued three cheques towards the discharge of his liability in respect of the land transaction, when in reality, the Respondent/Accused had nothing to do with the land transaction, since the land transaction issue inter se relates to the Appellant/Complainant and one Mukundan and also that, as against said Mukundan, the Appellant/Complainant had filed a case for recovery of the property covered under the Power Deed as referred to supra.
52.Looking at from any angle, the Appellant/Complainant had not proved his two cases in C.C.Nos.5353 & 5354/2005 that the cheques in issue were given by the Respondent/Accused towards the discharge of his liability in respect of the loan or debt. In short, the Appellant/Complainant had not proved that (in the two cases) the existence of any 'Legally Enforceable Debts or Liabilities' for issuance of cheques. Consequently, the Appeals fail.
53.In the result, the Criminal Appeals are dismissed.
08.10.2014 Index : Yes Internet : Yes Sgl To The XVIII Metropolitan Magistrate, Saidapet, Chennai. M.VENUGOPAL,J. Sgl JUDGMENT IN Crl.A.Nos.483 & 484 of 2008 08.10.2014