S. MANJUNATH Vs. R. BHASKAR

JUDGEMENT

(1.) THIS is the petition filed by the petitioner/accused, being aggrieved by the Judgment and Order passed by the Court below.

(2.) HEARD the arguments of the learned counsel appearing for the revision petitioner/accused and also of the learned counsel appearing for the respondent/complainant.

(3.) PER contra, the learned counsel appearing for the respondent/complainant during the course of arguments made the submission with regarding the contention raised by the revision petitioner/accused that he has issued the cheque in favour of the brother of the complainant and not directly to the complainant is not at all established with cogent and satisfactory material evidence before the Trial Court. Learned counsel also made the submission that before filing the complaint, legal notice was issued. Inspite of service of legal notice, the revision petitioner/accused has not at all issued reply. Hence, submitted that whatever the contentions raised by the accused person before the Trial Court, it has been held that there was no supporting material placed by the accused person. Hence, counsel submitted that the Trial Court, after considering the entire materials on record ultimately convicted the accused and when the Judgment was challenged before the First Appellate Court, the First Appellate Court also confirmed the Judgment passed by the Trial Court. Hence, submitted that there is no merit in the revision petition.