RAGHU J Vs. SAILESH KATHARIA

JUDGEMENT

(1.) THIS criminal revision petition under Section 397 r/w 401 of Cr.P.C. is filed questioning the legality and correctness of the order dated 11.10.2012 in C.C.No.44062/2010 on the file of XII Addl. Chief Metropolitan Magistrate, Bangalore City and the order dated 12.3.2013 in Crl.A.No.687/2012 on the file of Fast Track Court -IV, Bangalore City.

(2.) THE revision petitioner herein was the accused before the Magistrate and the respondent was the complainant. It is the case of the complainant that the accused had taken hand loan of Rs.10.00 lakhs from him agreeing to repay the same within a period of two months and in that connection, he executed an agreement.

(3.) AGGRIEVED by the judgment of conviction and sentence, the accused preferred Crl.A.No.687/2012 on the file of Fast Track Court -IV, Bangalore City. The Presiding Officer of the Fast Track Court upon re -appreciation of the evidence, by his order dated 12.3.2013, dismissed the appeal while confirming the judgment of conviction and sentence passed by the Magistrate. Challenging both these orders, the revision petitioner is before this Court. Heard the arguments addressed by both the learned counsel appearing for the parties. Perused the records.