GOVINDEGOWDA Vs. K. LOKESH

JUDGEMENT

(1.) In this appeal, the complainant has challenged the impugned judgment and order passed by the trial Court acquitting the accused for the offence punishable under Sec. 138 of N.I.Act.

(2.) For the sake of convenience the parties are referred to by their rank before the trial Court.

(3.) It is the case of the complainant that he is doing real estate business in and around Bangalore City for the past 30 years. He is also doing agriculture at his native place at Hassan. During 2012-13, complainant came in contact with the accused. Accused represented to him that he is a Civil Engineer and working as Civil Contractor in railways and completed the civil work in Commando Hospital and in connection with the said work Rs.2.5 to 3 Crores was due to him. He also represented that he knew many IAS officers and high level politicians. He requested the complainant for financial assistance of Rs.10.00 lakhs. Complainant managed to provide Rs.6.5 lakhs by way of cash and also by withdrawing some amount from his account.