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Supreme Court Of India

Hon'ble Judge(s): A. K. Sikri, Ashok Bhushan , JJ

Negotiable Instruments Act (26 of 1881) , S.138, S.139— Dishonour of cheque - Presumption as to - Accused issuing cheque of Rs. 2 lacs towards repayment of loan to complainant - Said cheque dishonored on account of insufficiency of funds - Complainant proving issuance of cheque having signatures of accused - Accused failing to rebut presumption raised against him and no evidence led by him in his support - Acquittal of accused by High Court in revisional jurisdiction on ground of doubt in mind of Court with regard to existence of loan, improper - Accused, liable to be convicted. Criminal P.C. (2 of 1974) , S.401— (Para 15 20 22 23)