MALAVANDA PEMMAIAH Vs. SRI KORECUTRIA RAVINDRA

JUDGEMENT

(1.) CRL .A 867/2013 is filed by the complainant against judgment of acquittal of respondent (accused) in C.C. No. 65/2012 dated 22.12.2012 on the file of Civil Judge and JMFC., Ponnampet. Crl.A 868/2013 is filed by the complainant against. judgment of acquittal of respondent (accused) in C.C. No. 66/2012 dated 22.12.2012 on the file of Civil Judge and JMFC, Ponnampet. The complainant and accused are the same persons. Therefore, these two matters are taken up for consideration.

(2.) I have heard learned counsel for appellant.

(3.) I have reconsidered the matter. The case of complainant that he had lent a sum of Rs. 50,000/ - to the accused on 15.09.2004 and received post dated cheque bearing No. 035997 dated 15.10.2004 for Rs. 50,000/ - (subject matter of C.C. No. 65/2012) and again on the same day, viz., 15.09.2004, the complainant lent another sum of Rs. 50,000/ - to the accused and received another post dated cheque bearing No. 035998 dated 25.10.2004 for Rs. 50,000/ - (subject matter of C.C. No. 66/2012) looks improbable. If the accused wanted to borrow a sum of Rs. 1,00,000/ - from the complainant, it looks improbable that complainant would lend the same in two installments and would receive two separate post dated cheques on the same day.