B.KRISHNA REDDY Vs. SYED HAFEEZ

JUDGEMENT

(1.) Leave granted.

(2.) This appeal questions the final judgment dated 06.06.2014 passed by the High Court of Judicature at Hyderabad for the States of Telangana and Andhra Pradesh in Criminal Appeal No.1086/2008.

(3.) On a charge that a cheque in the sum of Rs.4,00,000/- issued by the present appellant had bounced upon being presented for encashment, the appellant was arrayed as accused in Complaint Case No.373 of 2004 on the file of the Judicial Magistrate First Class, Chevella, R.R. District.