R. MANJUNATH Vs. V. CHANDRASHEKAR

JUDGEMENT

(1.) Appellant/complainant feeling aggrieved by judgment of acquittal passed by the Addl. Civil Judge and JMFC, Hosapete, in C.C.No.192/2012 dtd. 6/8/2015 preferred the present 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 known to each other and they are the residents of Hosapete. Out of such acquaintance, accused has borrowed a sum of Rs.3.00 lakhs in the month of April, 2011 and agreed to pay the said amount within 2 or 3 months. The accused did not repay the loan amount as agreed. Complainant has demanded the money due to him. Accused in discharge of lawful debt has issued cheque bearing No.122086 dtd. 11/8/2011 drawn on State Bank of Mysore, Hosapete branch.