NAGARAJU Vs. RAGHAVENDRA RAO B.S.

JUDGEMENT

(1.) This criminal revision petition is filed to set aside the judgment dtd. 14/11/2017 passed by the LXVIII Additional City Civil and Sessions Judge, Bengaluru, in Criminal Appeal No. 275/2017 i.e., the dismissal of the appeal filed by the petitioner herein by confirming the judgment of conviction passed by the XVI Additional Chief Metropolitan Magistrate, Bengaluru in C.C. No. 34476/2014 vide judgment dtd. 15/11/2016.

(2.) Heard the learned counsel for the petitioner and learned High Court Government Pleader for the State.

(3.) The factual matrix of the case of the respondent before the Trial Court is that the complainant was in search of the house and hence, he had contacted this petitioner and this petitioner has received an amount of Rs.6.00 lakhs. Out of Rs.6.00 lakhs, Rs.2.00 lakhs was paid by way of cash and Rs.4.00 lakhs by way of cheque. Inspite of receiving the said amount, he did not lease out the house in favour of the complainant. In furtherance of the demand made by the complainant, the petitioner issued two subject matter cheques and those two cheques have been presented and both the cheques have been dishonoured. Hence, the complainant issued legal notice and the same is acknowledged and inspite of receiving the notice, the petitioner did not comply with the same and hence, the complainant filed a complaint.