NARASIMHARAJU H. Vs. R. GOVINDEGOWDA

JUDGEMENT

(1.) This revision is filed by the revision petitioner/accused challenging the judgment of conviction and order of sentence passed by IV Additional I Civil Judge & J.M.F.C., Mysore in CC.No.1617/2010 dtd. 24/4/2013 and confirmed by V Additional Sessions Judge, Mysore in Crl.A.No.143/2013 vide judgment dtd. 28/1/2015.

(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 accused being the friend of the complainant has approached him on 10/8/2009 and borrowed a sum of Rs.75,000.00 for his legal necessity agreeing to repay the same in three months. However, he did not repaid the said debt and when complainant has insisted, the accused has issued a cheque dtd. 1/3/2010 and when the said cheque was presented, it dishonoured for insufficient of funds. A legal notice came to be issued and in spite of service of legal notice accused has not paid the cheque amount and hence, complaint came to be lodged.