T.P. MURUGAN(DEAD) THROUGH LRS Vs BOJAN
Bench: HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN, HON'BLE MS. JUSTICE INDU MALHOTRA
Judgment by: HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
Case number: Crl.A. No.-000950-000951 / 2018
Diary number: 31013 / 2014
Advocates: ANUP KUMAR Vs
VIJAY KUMAR
REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO(s). 950-951 OF 2018
(ARISING OUT OF SLP(CRL.) Nos. 10111-10112 of 2014)
T.P. MURUGAN (DEAD) THR. LRS. APPELLANT(S)
VERSUS
BOJAN RESPONDENT(S)
AND
POSA NANDHI REP. THR. POA HOLDER, T.P. MURUGAN APPELLANT(S)
VERSUS
BOJAN RESPONDENT(S)
J U D G M E N T
INDU MALHOTRA, J:
(1) The present Special Leave Petitions have been
filed against the common judgment and order
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dated 27.09.2013 passed by the High Court of
Judicature at Madras in Criminal Revision Case
Nos. 1657 and 1658 of 2008. That after
issuance of notice, Special Leave Petitions
were heard finally.
Leave granted.
(1.1) These Appeals arise out of two
complaints filed under S.138 of the
Negotiable Instruments Act (“the N.I.
Act”) filed by the appellants against
the respondent for dishonour of two
cheques of Rs.37,00,000/- and
Rs.14,00,000/- respectively.
(2) The facts of the case briefly stated are as
under: -
(2.1) The appellants submit that they were
inducted in Maanihada Tea Produce
Company Pvt. Ltd. being run by the
respondent to infuse capital by way of
deposits and shares.
(2.2) On 24.11.1998, the appellants resigned
as Directors of the Company after which
the respondent and his son, DW-3,
remained incharge of the Company.
The appellants submitted that the
respondent failed to return their share
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in the company. The appellants made
demands for re-payment of their dues.
On 07.08.2002, the respondent issued
a Promissory Note for Rs.51,00,000/- in
favour of K.Posa Nandhi – the appellant
in the Second Appeal. The Promissory
Note records that it was being issued
against a loan. The respondent also
issued two cheques on the same date, one
for Rs.37,00,000/- in favour of K.Posa
Nandhi, and the other for Rs.
14,00,000/- in favour of T.P.Murugan,
towards discharge of their liability for
the investments made in M/s. Maanihada
Tea Produce Company.
(2.3) The cheques were presented for
encashment on 03.02.2003 by the
appellants, which were dishonoured due
to “Stop Payment” instructions issued by
the respondent.
(2.4) The appellants issued the statutory
notices under S.138 of the N.I. Act
calling upon the respondent to discharge
their debt/liability and clear their
dues.
(2.5) The respondent vide his reply dated
17.02.2003 refuted the claim of the
appellants.
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(2.6) The appellants filed two complaints
under S. 138 of the N.I. Act before the
Court of Judicial Magistrate II,
Coimbatore.
(2.7) The respondent contended that the signed
blank Promissory Note was issued by him
in favour of N.R.R. Finances Investments
Pvt. Ltd. under a hire-purchase
agreement for purchasing a lorry on loan
basis. The said Promissory Note was not
issued in favour of the appellant-
complainants. The Promissory Note was
filled up by DW.2 Mahesh, an employee of
N.R.R. Investments, after the signatures
of the respondent were obtained on the
same.
With respect to the two cheques
which were dishonoured, the respondent
contended that these were amongst 10
blank cheques signed and handed over to
the appellant-K.Posa Nandhi as security,
when he borrowed Rs.5,00,000/- in 1995.
That even though this loan was re-paid
in 1996 with interest, the cheques were
not returned. The respondent further
contended that he had issued a letter on
09.11.2002 asking the appellants to
return the 10 blank cheques.
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(3) The Trial Court found that the respondent had
admitted his signatures both on the Pronote
and also on the two cheques for Rs.
37,00,000/- and Rs.14,00,000/- respectively.
The respondent also admitted that the
appellant had invested capital in their
concern viz. M/s. Maanihada Tea Factory.
The Court disbelieved the version of the
respondent with respect to the 10 blank
cheques issued to the appellant in 1995. The
respondent failed to place any material on
record to show that he had ever asked for
return of the 10 blank cheques, allegedly
given by him to the respondent, for seven
years.
That after going through the detailed
evidence adduced by the parties, the Trial
Court held that the Cheques and Pronote were
issued for repayment/discharge of a lawful
debt. The respondent was found guilty under S.
138 of the N.I. Act, and sentenced him to
undergo R.I. for six months and Fine of
Rs.5000/-, failing which, he shall undergo one
month’s R.I.
(4) Aggrieved by the said judgment, the
respondent-accused filed Criminal Appeal Nos.
437-438 of 2006 before the District and
Sessions Judge, Fast Track Court No. III,
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Coimbatore. The District and Sessions Judge
held that the presumption under Sections 118
and 139 of the N.I. Act was not rebutted by
the respondent. It was proved by the
complainants that there were insufficient
funds in the bank account of the respondent at
the time of issuance of the cheques. The
respondent had with mala fide intention issued
“Stop Payment” instructions. The respondent
failed to give any explanation as to how the
Pronote came into possession of the appellant.
Furthermore, the Sessions Court discarded the
evidence adduced by the accused, of DW.2
Mahesh, as being an interested witness, who
had falsely stated that he was an employee of
N.R.R. Finances. This was rebutted by two
witnesses viz. PW.2 and PW.4, who were
Directors of N.R.R. Finances who deposed that
DW.2 was never employed by this Company. The
District and Sessions Court affirmed the
conviction and sentence awarded by the Trial
Court.
(5) Aggrieved by the judgment and order dated
26.11.2008 passed by the District and Sessions
Judge, Fast Track Court No. III, Coimbatore,
the respondent-accused filed two Criminal
Revision Nos. 1657-1658 of 2008 before the
Madras High Court. That even though the
appellants herein- complainants had initially
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participated in the proceedings, the present
appellant was unrepresented during the final
hearing. The hearing of the Criminal Revision
Petitions proceeded ex parte.
The High Court recorded that the
respondent-accused had not denied either the
issuance of the cheques, or his signatures on
the Pronote and cheques. The denial was only
with regard to the circumstances, the manner
and the period during which the cheques were
issued. The High Court took the view that the
burden cast on the respondent-accused was only
to raise a doubt in the mind of the Court
about the nature of the transaction. The Ld.
Single Judge accepted the contention of the
respondent that since the cheques and the
Pronote were issued on the same date, it could
only be treated as a security, and was not
towards any debt or liability. By raising a
doubt with respect to the circumstances in
which the Pronote and cheques were issued, the
respondent had discharged the presumption
under S. 139 of the N.I. Act. The High Court
held that the Trial Court and the Sessions
Court erred in applying the legal principles
of standard of proof for the complainant to
prove their case.
The High Court, while exercising its
revisional jurisdiction, reversed the
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concurrent findings of the Courts below, and
set aside the judgment of conviction and
sentence passed against the accused.
(6) Aggrieved by the judgment and order dated
27.09.2013 passed in Criminal Revision Nos.
1657-1658 of 2008, the appellant-complainants
filed the present Special Leave Petitions. Mrs. V. Mohana, Sr. Adv. represented the
appellants, and submitted that the respondent-
accused has admitted his signatures on the two
dishonoured cheques and on the Pronote. The
appellants-complainants had adduced sufficient
evidence to prove their case. Reliance was
placed by the Senior Counsel on the decisions
of this Court in Rangappa vs. Shrimohan [(2010)
11 SCC 441], K.N. Beena vs. Muniyappan and Anr.
[(2001)8 SCC 458]; and T. Vasanthakumar vs.
Vijayakumari [(2015)8 SCC 378] in support of
her case.
(7) Mr. R. Basanth, Sr. Counsel appeared on behalf
of the respondent-accused, and contended inter
alia that the cheques were not issued towards
discharge of a legally enforceable debt, but
as a security, and that the judgment under
challenge required no interference.
(8) We have heard Senior Counsel for both
parties, and perused the record. Under
Section 139 of the N.I. Act, once a cheque
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has been signed and issued in favour of the
holder, there is statutory presumption that
it is issued in discharge of a legally
enforceable debt or liability1. This
presumption is a rebuttable one, if the
issuer of the cheque is able to discharge the
burden that it was issued for some other
purpose like security for a loan.
In the present case, the respondent has
failed to produce any credible evidence to
rebut the statutory presumption. This would
be evident from the following circumstances:-
(i) The respondent-accused issued a Pronote
for the amount covered by the cheques,
which clearly states that it was being
issued for a loan; (ii) The defence of the respondent that he
had allegedly issued 10 blank cheques in
1995 for repayment of a loan, has been
disbelieved both by the Trial Court and
Sessions Court, on the ground that the
respondent did not ask for return of the
cheques for a period of seven years from
1995. This defence was obviously a
cover-up, and lacked credibility, and
hence was rightly discarded. (iii) The letter dated 09.11.2002 was addressed
by the respondent after he had issued two
1 Refer to K.N. Beena Vs. Muniyappan and Another[(2001) 8 SCC 458; para 6] and Rangappa vs. Shrimohan [(2010) 11 SCC 441; para 26]
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cheques on 07.08.2002 for Rs.37,00,000/-
and Rs.14,00,000/- knowing fully well
that he did not have sufficient funds in
his account. The letter dated 09.11.2002
was an after-thought, and was written to
evade liability. This defence also lacked
credibility, as the appellants had never
asked for return of the alleged cheques
for seven years. (iv) The defence of the respondent that the
Pronote dated 07.08.2002 signed by him,
was allegedly filled by one Mahesh-DW.2,
an employee of N.R.R. Finances, was
rejected as being false. DW.2 himself
admitted in his cross-examination, that
he did not file any document to prove
that he was employed in N.R.R. Finances.
On the contrary, the appellants -
complainants produced PW.2 and PW.4,
Directors of N.R.R. Finances Investment
Pvt. Ltd., and PW.3, a Member of N.R.R.
Chit funds, who deposed that DW.2 was
never employed in N.R.R. Finances.
9. The appellants have proved their case by over-
whelming evidence to establish that the two
cheques were issued towards the discharge of
an existing liability and legally enforceable
debt. The respondent having admitted that the
cheques and Pronote were signed by him, the
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presumption under S.139 would operate. The
respondent failed to rebut the presumption by
adducing any cogent or credible evidence.
Hence, his defence is rejected.
10. In view of the aforesaid facts and
circumstances, the impugned order dated
27.09.2013 passed in Criminal Revision
Petition Nos. 1657 and 1658 of 2008 is hereby
set aside, and the order of Conviction and
Fine passed by the Trial Court is restored.
11. The Appeals are allowed accordingly.
..........................J. (ROHINTON FALI NARIMAN)
..........................J. (INDU MALHOTRA)
New Delhi, July 31, 2018.
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