S.R. KRISHNAMURTHY RAO Vs. RAMANJANEYA

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and learned counsel for the respondent.

(2.) This revision petition is filed against the order of conviction passed in C.C.No.20116/2011, wherein the Trial Court comes to the conclusion that cheque which has been issued has been admitted and the defence which has been taken by the petitioners that the complainant has forcibly taken the signature has not been proved and convicted the petitioners to pay Rs.5,05,000.00 and out of that, Rs.5,00,000.00has to be paid to the complainant as compensation.

(3.) Being aggrieved by the judgment and conviction, an appeal is filed in Crl.A.No.700/2014. The Appellate Court formulated the points whether the Trial Court has committed any error in appreciating the oral and documentary evidence on record, whether the Trial Court has committed any error in holding that complainant has proved that accused for discharge of legality enforceable debt issued cheque at Ex.P1 and whether the impugned judgment of conviction and sentence requires interference and all the points formulated are answered as 'negative' and concurred with the finding of the Trial Court. Hence, this revision petition is filed before this Court.