1

REPORTABLE

IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO. 271 OF 2020

APS FOREX SERVICES PVT. LTD.       .. Appellant(s)

Versus

SHAKTI INTERNATIONAL FASHION LINKERS & ORS.  .. Respondent(s)

WITH 

CRIMINAL APPEAL NO. 272 OF 2020

J U D G M E N T

M. R. Shah, J.

CRIMINAL APPEAL NO. 271 OF 2020

Feeling   aggrieved   and   dissatisfied   with   the   impugned

judgment and order dated 20.04.2018 passed by the High Court of

Delhi in Crl. L.P. No.258 of 2018 by which the High Court has

2

dismissed the said application for leave to appeal challenging the

judgment and order of acquittal passed by the Learned Trial Court

acquitting the original accused ­ respondents herein for the offence

under Section 138 of the Negotiable Instruments Act (for short, ‘the

N.I.   Act’)   and   thereby   confirming   the   judgment   and   order   of

acquittal   passed   by   the   Learned   Trial   Court,   the   original

complainant has preferred the present appeal.

CRIMINAL APPEAL NO. 272 OF 2020

Feeling   aggrieved   and   dissatisfied   with   the   impugned

judgment and order dated 20.04.2018 passed by the High Court of

Delhi in Crl. L.P. No.259 of 2018 by which the High Court has

dismissed the said application for leave to appeal challenging the

judgment and order of acquittal passed by the Learned Trial Court

acquitting the original accused ­ respondents herein for the offence

under Section 138 of the Negotiable Instruments Act (for short, ‘the

N.I.   Act’)   and   thereby   confirming   the   judgment   and   order   of

acquittal   passed   by   the   Learned   Trial   Court,   the   original

complainant has preferred the present appeal.

3

CRIMINAL APPEAL NO. 271 OF 2020

2.According to the complainant, the appellant is in the business

of   sale   and   purchase   of   Foreign   Exchange.     That   the   original

accused   ­   respondents   herein   approached   the   appellant   for

issuance   of   Foreign   Exchange   Currency/USD   Travel   Currency

Card.  According to the original complainant ­ appellant herein, a

total sum of Rs.19,01,320/­ was paid to the accused through VTM

(Visa  Travel Money  Card) which came to be withdrawn by the

accused   on   different   days   on   10.01.2014,   20.02.2014   and

22.02.2014.  According to the complainant, the original accused ­

respondents herein paid Rs.6,45,807/­ only leaving a balance of

Rs.12,55,513/­.   According to the complainant, the respondents

accused issued four cheques total amounting Rs.9,55,574/­, which

were   issued   in   favour   of   the   complainant.     However,   all   the

aforesaid   cheques   when   presented,   came   to   be   dishonoured.

According to the complainant thereafter the respondents issued one

4

another   cheque   bearing   No.374941   of   Rs.9,55,574/­   of   the

partnership firm namely Shakti International in discharge of the

legal liability.  According to the complainant when the same cheque

was presented the same came to be dishonoured due to “STOP

PAYMENT” vide bank memo dated 02.06.2014.   Thereafter, the

complainant sent a legal notice upon the original accused under

Section 138 of the N.I. Act vide notice dated 07.06.2014.  Despite

the service of the notice, the accused did not make the payment of

the cheque amount.  Therefore, the original complainant ­ appellant

herein   filed   the   complaint   before   the   Learned   Metropolitan

Magistrate.  The Learned Metropolitan Magistrate also believed that

the cheque was issued and the same was returned unpaid with

remarks “STOP PAYMENT”.  The Learned Metropolitan Magistrate

believed   that   the   accused   Sushil   Kumar   Sharma   admitted   his

signature on the cheque.  The Learned Metropolitan Magistrate also

believed receipt of the demand notice by the accused persons and

non­payment   towards   the   said   cheque.     However,   thereafter

Learned Metropolitan Magistrate observed and held that there is no

legal liability as the payment through the card is not established

5

and proved; that the payments are prior to the issuance of the card.

Resultantly,   the   Learned   Metropolitan   Magistrate   dismissed   the

complaint   by   judgment   and   order   dated   20.01.2017.     Feeling

aggrieved and dissatisfied with the judgment and order of acquittal

passed by  the  Learned Trial  Court  acquitting  the  accused,  the

complainant preferred appeal before the Learned Sessions Court.

Learned Sessions Court dismissed the said appeal on the ground

that the same is not maintainable.  Thereafter the complainant filed

the appeal before the High Court.  By the impugned judgment and

order, the High Court dismissed the appeal and confirmed the order

of acquittal passed by the Learned Trial Court.  Hence, the original

complainant has preferred the present appeal.

3.Learned Counsel appearing on behalf of the appellant has

vehemently submitted that in the facts and circumstances of the

case both the Learned Trial Court as well as the High Court have

committed a grave error in acquitting the original accused for the

offence under Section 138 of the N.I. Act.

6

3.1It   is   further   submitted   by   Learned   Counsel   appearing   on

behalf of the original complainant – appellant herein that both the

Courts   below   have   not   appreciated   and/or   considered   the

presumption in favour of the complainant under Section 139 of the

N.I. Act.  It is further submitted by Learned Counsel appearing on

behalf   of   the   complainant   that   both   the   Courts   below   have

materially erred in acquitting the accused.   It is submitted that the

accused   had   admitted   issuance   of   the   cheque   as   well   as   the

signature on the cheque.  It is submitted that therefore there is a

presumption under Section 139 of the N.I. Act in favour of the

complainant.   It is submitted that thereafter the onus would be

upon   the   accused   to   rebut   the   presumption   and   for   that,   the

accused has to lead the evidence.   It is submitted that in the

present case no evidence has been led on behalf of the accused to

rebut   the   presumption.     It   is   submitted   that   the   presumption

mandatory by Section 139 of the N.I. Act includes the presumption

that there exists a legally enforceable debt or liability and therefore

both   the   Courts   below   have   materially   erred   in   acquitting   the

accused.     In   support   of   the   above,   reliance   is   placed   on   the

7

decisions of this Court in the case of  Rangappa  vs.  Sri Mohan,

(2010) 11 SCC 441 and Kisan Rao vs. Shankargouda, (2018) 8

SCC 165.

3.2It   is   further   submitted   by   Learned   Counsel   appearing   on

behalf of the complainant that even at the time of framing of the

charge against the accused and when his statement was recorded,

the accused had admitted that he had taken services of the Foreign

Exchange   and   Travel   Card.     It   is   submitted   that   he   had   also

admitted that he had made part payment in discharge of the said

liability and some amount was remaining.   It is submitted that

therefore the accused was required to lead the evidence and prove

that the entire amount due and payable has been paid.   It is

submitted that therefore in view of the presumption under Section

139 of the N.I. Act, the Learned Trial Court ought to have convicted

the accused for the offence under Section 138 of the N.I. Act.  It is

submitted that therefore the High Court has erred in confirming the

acquittal. 

8

4.The   present   appeal   is  vehemently   opposed  by  the   learned

counsel appearing on behalf of the accused.

4.1It is vehemently submitted by Learned Counsel appearing on

behalf of the original accused that in the facts and circumstances of

the case both the courts below have not committed any error in

acquitting the accused.

4.2.It is further submitted that it is true that the cheque was

issued,   but   the   same   was   issued   towards   the   security.     It   is

submitted that as such the complainant misused the cheque to

recover the dues of business from Ranger Export of India.   It is

submitted that there is a specific finding given by the Learned Trial

Court that the complainant failed to prove the legal liability and/or

the dues of the accused for which the cheque was issued.

4.3It is submitted by Learned Counsel for the accused that in the

present   case   the   accused   has   rebutted   the   presumption   under

Section 139 of the N.I. Act and has demonstrated and proved that

there was no legal liability and/or the dues, due and payable to the

complainant.

9

4.4.Relying upon the decision of this Court in  Basalingappa  vs.

Mudibasappa,  (2019) 5 SCC 418, it is submitted that as held by

this Court once there is probable defence on behalf of the accused,

thereafter   the   burden   shifts   on   the   complainant   to   prove   his

financial capacity and other facts.

4.5Making the above submissions and relying upon the cases, it

is prayed to dismiss the present appeal.

5 We have heard the learned counsel appearing on behalf of the

respective parties at great length.

5.1We have considered minutely the evidence on record, both oral

as well documentary. We have also considered and gone through

the judgment and order passed by the Courts below acquitting the

respondents accused for the offence under Section 138 of the N.I.

Act.

5.2.What is emerging from the material on record is that the

issuance of cheque by the accused and the signature of the accused

on the said cheque are not disputed by the accused.  The accused

10

has also not disputed that there were transactions between the

parties.   Even as per the statement of the accused, which was

recorded at the time of the framing of the charge, he has admitted

that some amount was due and payable.  However, it was the case

on behalf of the accused that the cheque was given by way of

security   and   the   same   has   been   misused   by   the   complainant.

However, nothing is on record that in the reply to the statutory

notice it was the case on behalf of the accused that the cheque was

given by way of security.  Be that as it may, however, it is required

to be noted that earlier the accused issued cheques which came to

be dishonoured on the ground of ‘insufficient funds’ and thereafter

a fresh consolidated cheque of Rs. Rs.9,55,574/­ was given which

has been returned unpaid on the ground of “STOP PAYMENT”.

Therefore, the cheque in question was issued for the second time.

Therefore, once the accused has admitted the issuance of cheque

which bears his signature, there is presumption that there exists a

legally enforceable debt or liability under Section 139 of the N.I. Act.

However,   such   a   presumption   is   rebuttable   in   nature   and   the

accused is required to lead the evidence to rebut such presumption.

11

The accused was required to lead evidence that the entire amount

due and payable to the complainant was paid.  

6.On the presumption under Section 139 of the N.I. Act few

decisions   of   this   Court   are   required   to   be   referred   to   and

considered.

6.1In the case of K.N. Beena vs. Muniyappan, (2001) 8 SCC 458,

it is observed and held by this Court that under Section 118 of the

N.I. Act, unless the contrary is proved, it is to be presumed that the

negotiable  instruments  (including  a  cheque)  had   been made  or

drawn for consideration.  It is further observed and held that under

Section 139, the Court has to presume, unless the contrary is

proved,   that   the   holder   of   the   cheque   received   the   cheque   for

discharge, in whole or in part, of a debt or liability.  It is further

observed that thus in complaints under Section 138, the Court has

to presume that the cheque had been issued for a debt or liability.

This presumption is rebuttable.   However, the burden of proving

that the cheque has not been issued for a debt or liability is on the

accused.

12

6.2In the case of  Rangappa  (supra) again, this Court had an

occasion   to   consider   the   presumption   of   existence   of   a   legally

enforceable debt or liability under Section 139 of the N.I. Act.  In

the   aforesaid  decision,  after  considering  other  decisions  of   this

Court on Section 118(a) and 139 of N.I. Act, it is observed and held

that there exists a presumption which favours the complainant.  It

is further observed that the presumption under Section 139 of the

N.I. Act is in the nature of a rebuttable presumption and it is open

to the accused to raise a defence wherein there is existence of

legally enforceable debt or liability can be contested.  In Paragraph

27 this Court observed and has held as under:

“27. Section 139 of the Act is an example of a

reverse   onus   clause   that   has   been   included   in

furtherance of the legislative objective of improving

the   credibility   of   negotiable   instruments.   While

Section 138 of the Act specifies a strong criminal

remedy in relation to the dishonour of cheques,

the rebuttable presumption under Section 139 is a

device to prevent undue delay in the course of

litigation. However, it must be remembered that

the offence made punishable by Section 138 can

be better described as a regulatory offence since

the bouncing of a cheque is largely in the nature

of a civil wrong whose impact is usually confined

to   the   private   parties   involved   in   commercial

transactions.   In   such   a   scenario,   the   test   of

proportionality should guide the construction and

13

interpretation   of   reverse   onus   clauses   and   the

defendant­accused   cannot   be   expected   to

discharge an unduly high standard or proof.”

6.3In   the   case   of  Kishan   Rao  (Supra)   after   considering   the

decision of this Court in the case of  Kumar Exports  vs. Sharma

Carpets,   (2009)   2   SCC   513,   it   is   observed   and   held   that   the

accused may adduce evidence to rebut the presumption, but mere

denial regarding existence of debt shall not serve any purpose.  This

Court in paragraph 19 of that judgment considered paragraph 14,

15, 18 & 19 of the decision in the case of Kumar Exports (Supra)

as under:

19.  This   Court   in  Kumar   Exports  v.  Sharma

Carpets (Supra), had considered the provisions of

the   Negotiable   Instruments   Act   as   well   the

Evidence Act. Referring to Section 139, this Court

laid down the following in paras 14, 15, 18 and

19: 

“14. Section 139 of the Act provides that it

shall be presumed, unless the contrary is

proved, that the holder of a cheque received

the   cheque   of   the   nature   referred   to   in

Section 138 for the discharge, in whole or in

part, of any debt or other liability.

15.   Presumptions   are   devices   by   use   of

which the courts are enabled and entitled to

pronounce on an issue notwithstanding that

14

there is no evidence or insufficient evidence.

Under   the   Evidence   Act   all   presumptions

must come under one or the other class of

the   three   classes   mentioned   in   the   Act,

namely, (1) “may presume” (rebuttable), (2)

“shall   presume”   (rebuttable),   and   (3)

“conclusive presumptions” (irrebuttable). The

term “presumption” is used to designate an

inference, affirmative or disaffirmative of the

existence of a fact, conveniently called the

“presumed fact” drawn by a judicial tribunal,

by   a   process   of   probable   reasoning   from

some matter of fact, either judicially noticed

or admitted or established by legal evidence

to   the   satisfaction   of   the   tribunal.

Presumption literally means “taking as true

without examination or proof”.

* * *

18.   Applying   the   definition   of   the   word

“proved” in Section 3 of the Evidence Act to

the provisions of Sections 118 and 139 of the

Act, it becomes evident that in a trial under

Section 138 of the Act a presumption will

have   to   be   made   that   every   negotiable

instrument   was   made   or   drawn   for

consideration and that it was executed for

discharge   of   debt   or   liability   once   the

execution of negotiable instrument is either

proved   or   admitted.   As   soon   as   the

complainant discharges the burden to prove

that   the   instrument,   say   a   note,   was

executed   by   the   accused,   the   rules   of

presumptions under Sections 118 and 139

of the Act help him shift the burden on the

accused.   The   presumptions   will   live,   exist

and   survive   and   shall  end   only  when  the

contrary is proved by the accused, that is,

the cheque was not issued for consideration

and in discharge of any debt or liability. A

presumption   is   not   in   itself   evidence,   but

15

only makes a prima facie case for a party for

whose benefit it exists.

19. The use of the phrase “until the contrary

is proved” in Section 118 of the Act and use

of the words “unless the contrary is proved”

in   Section   139   of   the   Act   read   with

definitions   of   “may   presume”   and   “shall

presume”   as   given   in   Section   4   of   the

Evidence Act, makes it at once  clear that

presumptions to be raised under both the

provisions   are   rebuttable.   When   a

presumption is rebuttable, it only points out

that the party on whom lies the duty of going

forward with evidence, on the fact presumed

and when that party has produced evidence

fairly and reasonably tending to show that

the real fact is not as presumed, the purpose

of the presumption is over.”

6.4Now   so  far   as   the   reliance  is   placed  by   Learned   Counsel

appearing on behalf of the accused on the decision of this Court in

the   case   of  Basalingappa  (supra),   on   going   through   the   said

decision, we are of the opinion that the said decision shall not be

applicable to the facts of the case on hand and/or the same shall

not be of any assistance to the accused.  In that case before this

Court, the defence by the accused was that the cheque amount was

given by the complainant to the accused by way of loan.  When the

proceedings were initiated under Section 138 of the N.I. Act the

accused denied the debt liability and the accused raised the defence

16

and questioned the financial capacity of the complainant.  To that,

the complainant failed to prove and establish his financial capacity.

Therefore, this Court was satisfied that the accused had a probable

defence and consequently in absence of complainant having failed

to prove his financial capacity, this Court acquitted the accused. In

the   present   case,   the   accused   never   questioned   the   financial

capacity of the complainant.  We are of the view that whenever the

accused has questioned the financial capacity of the complainant in

support of his probable defence, despite the presumption under

Section   139   of   the   N.I.   Act   about   the   presumption   of   legally

enforceable debt and such presumption is rebuttable, thereafter the

onus shifts again on the complainant to prove his financial capacity

and at that stage the complainant is required to lead the evidence to

prove his financial capacity, more particularly when it is a case of

giving loan by cash and thereafter issuance of a cheque.  That is not

a case here.

7.Coming back to the facts in the present case and considering

the fact that the accused has admitted the issuance of the cheques

and his signature on the cheque and that the cheque in question

17

was issued for the second time, after the earlier cheques were

dishonoured and that even according to the accused some amount

was due and payable, there is a presumption under Section 139 of

the N.I. Act that there exists a legally enforceable debt or liability.

Of course such presumption is rebuttable in nature.  However, to

rebut   the   presumption   the   accused   was   required   to   lead   the

evidence that full amount due and payable to the complainant has

been paid.  In the present case, no such evidence has been led by

the   accused.     The   story   put   forward   by   the   accused   that   the

cheques were given by way of security is not believable in absence

of further evidence to rebut the presumption and more particularly

the cheque in question was issued for the second time, after the

earlier cheques were dishonoured.  Therefore, both the courts below

have materially erred in not properly appreciating and considering

the presumption in favour of the complainant that there exists

legally enforceable debt or liability as per Section 139 of the N.I.

Act.  It appears that both, the Learned Trial Court as well as the

High Court, have committed error in shifting the burden upon the

complainant to prove the debt or liability, without appreciating the

18

presumption under Section 139 of N.I. Act.   As observed above,

Section 139 of the Act is an example of reverse onus clause and

therefore once the issuance of the cheque has been admitted and

even  the signature on  the cheque  has  been admitted,  there  is

always a presumption in favour of the complainant that there exists

legally   enforceable   debt   or   liability   and   thereafter   it   is   for   the

accused to rebut such presumption by leading evidence.

8.In view of the reasons stated above, the impugned judgment

and order passed by the High Court and that of the Metropolitan

Magistrate acquitting the original accused ­ respondents herein for

the offence under Section 138 of the N.I. Act cannot be sustained

and   the   same   deserves   to   be   quashed   and   set   aside   and   are

accordingly   quashed   and   set   aside.     The   original   accused   ­

respondents herein are held guilty for the offence under Section 138

of the N.I. Act.  All the original accused ­ respondents herein are

therefore, convicted under Section 138 of the N.I. Act.   Original

Accused No.2 to 4 Respondent No.2 to Respondent No.4 herein are

sentenced to undergo three months simple imprisonment with a

fine of Rs.10,000/­ each and in default thereof to undergo further

19

one   month   simple   imprisonment.     The   original   accused   ­

respondents   herein   are   also   directed   to   pay   a   sum   of

Rs.19,11,148/­ to the original complainant by way of compensation

to be paid within a period of eight weeks from today.  

9.Present appeal is accordingly allowed.

CRIMINAL APPEAL NO. 272 OF 2020

10.Now   so   far   as   this   appeal   arising   out   of   the   impugned

judgment and order passed by the High Court in Crl. L.P. No.

259/2018 arising out of the judgment and order passed by the

learned   trial   Court   in   Criminal   Complaint   No.   62/15   (new   no.

613738/16) acquitting the original accused for the offence under

Section 138 of the N.I. Act is concerned, the only difference is with

respect to the cheques amount.  In the present case, four cheques

each of Rs. 1,00,000/­ were issued which came to be dishonoured.

Except the cheques amount, there is no difference.  

11.For the reasons stated in Criminal Appeal No. 271 of 2020

which has been allowed today, this appeal is also allowed.   The

impugned judgment and order passed by the High Court as well as

20

that of the trial Court acquitting the original accused – respondents

herein for the offence under Section 138 of the N.I. Act cannot be

sustained and the same deserves to be quashed and set aside and

are accordingly quashed and set aside.   The original accused ­

respondents herein are held guilty for the offence under Section 138

of the N.I. Act.  All the original accused ­ respondents herein are

therefore, convicted under Section 138 of the N.I. Act.   Original

Accused No.2 to 4 ­ Respondent No.2 to Respondent No.4 herein are

sentenced to undergo three months simple imprisonment with a

fine of Rs.10,000/­ each and in default thereof, to undergo further

one   month   simple   imprisonment.     The   original   accused   ­

respondents herein are also directed to pay a sum of Rs.8,00,000/­

to the original complainant by way of compensation to be paid

within a period of eight weeks from today.  

……..…………………..J.

(ASHOK BHUSHAN)

………………………… ..J.

(M. R. SHAH)

New Delhi;

February 14, 2020.