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Supreme Court Of India

(From : Madras )*

Hon'ble Judge(s): K. T. Thomas, S. N. Variava , JJ

Negotiable Instruments Act (26 of 1881) , S.138, S.139, S.118— Cheque dishonour complaint - Burden of proving that cheque had not been issued for any debt or liability - Is on the accused - Denial/averments in reply by accused are not sufficient to shift burden of proof onto the complainant - Accused has to prove in trial by leading cogent evidence that there was no debt or liability - Setting aside of conviction on basis of some formal evidence led by accused - Not proper. Cri. L. No. 883 of 1995 D/- 20-7- 2000, Reversed. Evidence Act (1 of 1872) , S.101, S.104— (Para 6 7)