NAVEEN N. Vs. K. RAVI

JUDGEMENT

(1.) This revision is filed by the revision petitioner challenging the judgment of conviction and order of sentence passed by XVIII ACMM, Bengaluru in CC.No.21287/2017 dtd. 2/6/2018 and confirmed by LV Additional City Civil and Sessions Judge, Bangalore in Crl.A.No.1058/2018 dtd. 14/10/2019.

(2.) For the sake of convenience, the parties herein are referred with the original ranks occupied by them before the trial Court.

(3.) The brief factual matrix leading to the case are that the complainant and accused are family friends and due to their close relationship, in the last week of March- 2017, the accused requested the complainant for a hand loan of Rs.4,00,000.00 and as per the request, the complainant has advanced a hand loan of Rs.4,00,000.00 to the accused on 5/4/2016. However, the accused did not repay the said amount as agreed and issued a cheque dtd. 19/6/2017, drawn on State Bank of Mysore, Bengaluru. When the said cheque was presented for encashment, it bounced for insufficient of funds. Hence, the complainant has issued a legal notice to the accused. Though the notice came to be served on the accused, he did not respond and hence, the complaint came to be lodged.