BASAPPA Vs. A. ANNAPURNA

JUDGEMENT

(1.) Appellant-complainant feeling aggrieved by judgment passed by the Prl. Senior Civil Judge & JMFC, Hospet in C.C.No.35/2013 (Old CC.No.828/2013), dtd. 1/10/2015, preferred this appeal.

(2.) Parties to the appeal are referred with their ranks as assigned in the trial Court for the sake of convenience.

(3.) The factual matrix leading to the case of prosecution can be stated in nutshell to the effect that complainant and accused are well known to each other. In the month of January-2013, accused approached the complainant for financial assistance of Rs.2,00,000.00 to meet the family necessities. Complainant has paid the said amount and accused in order to discharge legally enforceable debt issued cheque bearing No.070787 drawn on Syndicate Bank for a sum of Rs.2,00,000.00 on 19/4/2013. On the instructions of accused, the said cheque was presented for collection after 19/4/2013 and the said cheque was bounced for want of sufficient funds in the account of accused. Complainant has issued demand notice and the same is returned with an endorsement as 'not claimed'. Accused has not paid the amount covered under the cheque. Therefore, complaint came to be filed on 29/5/2013 for seeking appropriate legal action against the accused.