CHIKKANNA Vs. SRINIVASA

JUDGEMENT

(1.) This revision petition is filed by the accused under Sec. 397 r/w. 401 of Cr.P.C . challenging judgment of conviction and order of sentence dtd. 22/9/2018 passed by the Court of Small Causes and XXVI ACMM, Bengaluru, in CC No.15892/2017 and confirmed by the LII Additional City and Sessions Judge, Bengaluru, in Criminal Appeal No.2110/2018 vide judgment dtd. 30/8/2019.

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

(3.) The brief factual matrix leading to the case are that, the complainant-Sri. Srinivasa and accused-Sri. Chikkanna are neighbourers. The accused approached the complainant during the 4th week of September 2016 seeking financial assistance of Rs.3.00 Lakhs for his urgent personal requirements and in that regard, the accused issued a post-dated cheque for Rs.3.00 Lakhs and when the complainant presented the said cheque for encashment, it was bounced for 'Insufficient Funds'. The complainant then got issued a legal notice, which is served on the accused. The accused did not respond to the legal notice. Hence, the complainant lodged a complaint.