Karnataka High Court
Basanth Pictures vs M A Ganesha Murthy on 4 June, 2012
1 CRL.A 758/04
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 4TH DAY OF JUNE, 2012
BEFORE:
THE HON'BLE MR. JUSTICE A.S.PACHHAPURE
CRIMINAL APPEAL No.758 OF 2004
BETWEEN:
Basanth Pictures,
No.176, 6th Cross,
Gandhinagar,
Bangalore-560 009,
Rep. by its Proprietor,
Basanth Kumar Patil. ... APPELLANT/S
[By M/s. H.R. Anantha Krishna Murthy &
Assocs., Advs.]
AND:
M.A. Ganesha Murthy,
No.7, Upstairs, 4th Cross,
Gandhinagar,
Bangalore-560 009. ... RESPONDENT/S
[By Sri. P.D. Surana, Adv.]
This Crl.A. is filed u/Section 378(4) Cr.P.C
praying to set aside the judgment dt. 12.3.2004
passed by the XII Addl. C.M.M., Bangalore City in
C.C. No.29480/2000 and convict the accused for the
offence punishable under Section 138 of Negotiable
Instruments Act.
This Crl.A. having been heard and reserved for
Judgment, this day the Court pronounced the
following:
2 CRL.A 758/04
JUDGMENT
The appellant has challenged the Judgment and Order, acquitting the respondent for the charge under Section 138 of the Negotiable Instruments Act [hereinafter referred to as "N.I. Act" for short].
2. The brief facts relevant for the purpose of this appeal are;
The appellant, who is the complainant before the Trial Court lent a sum of Rs.3,50,000-00 to the respondent i.e., the accused for business purpose through a cheque bearing No.45275 dated 04.10.1995. The accused also executed a promissory note and received a sum of Rs.3,50,000-00 as per the cheque issued.
The accused did not pay the amount on the request by the complainant and ultimately at the intervention of the common friends and well-wishers, the accused issued a cheque bearing No.009526 dated 14.10.1999 for Rs.3,50,000-00 drawn in the name of the complainant and when the said cheque was presented 3 CRL.A 758/04 by the complainant for encashment on 29.10.1999, it returned on 30.10.1999 with an endorsement "account closed". The complainant issued a notice dated 13.11.1999 to the accused, who did not even reply the said notice and the amount was not paid. The accused alleges that he lost/misplaced the cheque and also lodged a complaint to the Police in this regard. As the accused did not pay the amount of Rs.3,50,000-00 with interest at 4% p.a., the complainant approached the trial Court with complaint under Section 200 Cr.P.C. to initiate action against the accused for the aforesaid offence.
In pursuance to the process issued, the accused appeared and pleaded not guilty. In the trial, the complainant examined himself as P.W.1 and 2 witnesses P.Ws.2 and 3 and got marked the documents Exs.P1 to 11. Statement of the accused under Section 313 Cr.P.C. was recorded. The accused examined himself as D.W.1.
4 CRL.A 758/04
The trial Court after hearing the learned counsel for the parties and on appreciation of the material on record, acquitted the accused for the charge under Section 138 of the Act. Aggrieved by the Order, the present appeal has been filed.
3. I have heard the learned counsel for both the parties.
4. The point that arises for my consideration is;
Whether the appellant has made out any grounds to warrant interference in the impugned Judgment and Order acquitting the respondent for the charge under Section 138 of N.I. Act?
5. It is the contention of the learned counsel for the appellant that the cheque issued by the accused contains a promise to pay a time barred debt and therefore, a fresh cause of action arises by issuance of the cheque by the accused to the complainant towards payment of the time barred debt. Therefore, he contends that the debt due is not 5 CRL.A 758/04 barred by limitation. It is his further contention that the accused after issuance of the cheque, which was bounced subsequently, was not paid the amount under the cheque to the complainant. Therefore, he claims that the approach of the trial Court in accepting the defence of the accused is erroneous and illegal.
Per contra, the learned counsel for the respondent has supported the Judgment and Order of the Court below.
6. It is not in dispute that the complainant advanced the loan to the accused through the cheque dated 04.10.1995 and towards payment of the dues under the cheque, the accused issued a cheque dated 14.10.1999 though the amount due to the complainant from the accused was barred by time. As there is an admission on the part of the accused having issued the cheque dated 14.10.1999 for Rs.3,50,000-00 in favour of the complainant, there is a fresh promise, though after the period of limitation. But, this promise under the cheque dated 14.10.1999 creates a 6 CRL.A 758/04 fresh cause of action for the complainant to make a claim for the amount due as provided under Section 25 clause (3) of the Indian Contract Act, 1872. On this aspect of the matter, the learned counsel for the appellant has placed reliance on the decision reported in AIR 1991 Bombay 44 [M/s. R.Sureshchandra & Co. Vs. M/s. Vadnere Chemical Works and others] the High Court of Bombay held that;
"A promise may be expressed or implied and when the balance sheet of the firm, signed by the partner, stating that the firm is liable to pay in certain sum, it amounts to promise within meaning of Section 25(3) of the Indian Contract Act."
He has also relied upon the decision of this Court reported in ILR 2005 Kar. 1470 [Adivelu (dead by L.Rs.) Vs. Narayanachari] and in ILR 2006 Kar. 4242 [H.Narasimha Rao Vs. R.Venkataram] and as could be seen from the facts in the decisions referred to supra, this Court has also held that in view of the provisions under Section 25(3) of the Indian 7 CRL.A 758/04 Contract Act, a fresh cause of action would arise to a person in whose favour a promise by issuance of the cheque towards payment of time barred debt is made and it fulfills the requirement of Section 25(3) of the said Act. Though the learned counsel has also relied upon other decisions on the question of limitation, it is not necessary to refer the said decisions as the question for consideration was considered incidentally in the said decisions and in view of a clear provision under Section 25(3) of the said Act, it has to be held that the accused had made a fresh promise to pay the time barred debt by issuing the cheque dated 14.10.1999 and he is entitled to maintain an action for the contravention of Section 138 of N.I. Act.
7. P.W.1 in his evidence stated that after receipt of the cheque in question dated 14.10.1999, he presented the said cheque for encashment on 27.10.1999 and it returned with an endorsement "account closed on 30.10.1999" and ultimately, he issued a notice to the accused as contemplated under 8 CRL.A 758/04 Section 138 of N.I. Act. It is admitted by the complainant himself that after return of the cheque dated 14.10.1999, when he had received the said cheque, it was lost/misplaced and he did not trace the said cheque. Therefore, in order to prove presentation of the cheque for encashment and its return without encashment, he has examined P.Ws.2 and 3. So, the original cheque, which is said to have been issued by the accused is either lost or misplaced as claimed by the complainant. The complainant has adduced secondary evidence by examining P.Ws.2 and 3 and by producing the documents maintained by the banks, wherein it is stated that the cheque was received for encashment and later it was returned as the account was closed. The cheque lost was the original and it is primary evidence. The evidence that has been adduced to prove issuance of the cheque, presentation for encashment and its return is secondary evidence. Therefore, there was a duty cast upon the complainant to comply the provisions of Section 65 of the Indian Evidence Act, 1872 to accept the 9 CRL.A 758/04 secondary evidence adduced by him to prove the loss of original cheque. The complainant may give secondary evidence relating to the cheque lost if he proves any one of requirements enumerated under Section 65 of the Indian Evidence Act and they are extracted hereunder:
"Cases in which secondary evidence relating to documents may be given.- Secondary evidence may be given of the existence, condition, or contents of a document in the following cases:-
(a) x x x x x
(b) when the existence, condition or contents of the original have been proved to be admitted in writing by the person against whom it is proved or by his representative in interest;
(c) When the original has been destroyed or lost, or when the party offering evidence of its contents cannot, for any other reason not arising from his own default or neglect, produce it in reasonable time;10 CRL.A 758/04
(d) x x x x x
(e) x x x x x
(f) x x x x x
(g) x x x x x"
Though the accused had admitted the existence, condition or contents of the original, to accept the secondary evidence, it is necessary for the complainant to prove an admission in writing by the accused with regard to existence, condition or contents of the original. Though the accused has admitted issuance of the cheque, this admission is not in writing. Therefore, Clause (b) of Section 65 of the said Act do not come to help of the complainant. Now to consider Clause (c), in case, if the complainant establishes that the cheque was lost and this is for the reason not arising from his own default or neglect, in such circumstances, the secondary evidence can be accepted. As could be seen from the evidence of P.W.1, he does not state anything about the care taken by him about the safety of the cheque, which was returned from the 11 CRL.A 758/04 bank and even he does not say that there was no default or negligence on his part. Therefore, I am of the opinion that even Clause (c) of Section 65 of the Act does not come to help of the complainant. In these circumstances, it has to be held that secondary evidence adduced by the complainant to prove the lost original cheque do not fall within the purview of Section 65 of the Indian Evidence Act and therefore, such evidence cannot be accepted.
8. It is the defence of the accused that after he received the notice of demand from the complainant, he personally approached him, paid a cash amount of Rs.3,50,000-00 to the complainant and took back the original cheque issued by him towards the dues. This evidence of the accused is probable in view of a specific plea by the complainant that he is not in custody of the original cheque. Though the accused has not produced the original cheque, he has offered an explanation that after bringing the cheque back to him, he has misplaced the same and therefore, was not able to produce it before the 12 CRL.A 758/04 Court. So, when the secondary evidence adduced by the complainant regarding the lost cheque cannot be accepted, this lacuna in the evidence of the complainant supports the defence of the accused and thereby the defence version is more probable. It is because of this reason that the trial Court accepted the version of the accused and decided to grant an Order of acquittal. I do not find any reason to reject the conclusion arrived at by the trial Court in accepting the defence of the accused.
This is an appeal against the acquittal and the appellate Court will be slow in interfering with the said order. Even if a second view is possible, one accepted by the trial Court cannot be disturbed. So, if the material placed on record by the parties is looked into in the context of the principle referred to supra, though the appellant is able to establish that the claim made by him is not time barred and the second contention, a probable defence has been raised by the accused about repayment and getting the original cheque from the complainant and 13 CRL.A 758/04 therefore, it has to be held that the appellant has not made out any such grounds to warrant interference in the Judgment and Order of acquittal. In that view of the matter, I answer the point in negative and proceed to pass the following:
ORDER The appeal is dismissed. No costs.
Sd/-
JUDGE.
Ksm*