PARIMALA Vs. G.LAKSHMI

JUDGEMENT

(1.) Heard the learned counsel for revision petitioner and the learned counsel for the respondent.

(2.) This revision petition is filed against the concurrent finding of the Trial Court and also the First Appellate Court for convicting and sentencing the revision petitioner for the offences punishable under Sec. 138 of Negotiable Instruments Act directing the revision petitioner to pay an amount of Rs.2,55,000.00 as against the amount of Rs.2,50,000.00.

(3.) The factual matrix of case of the complainant before the Trial Court that the accused being known person to the complainant had approached the complainant for financial assistance of Rs.2,50,000.00 during the 1st week of the January-2014 to meet her urgent problems, assuring to repay the same within 3 months and believing her words, the complainant had advanced the money in favour of the accused by way of cash. After lapse of the stipulated period, on persistent demand, the accused had issued a Cheque dtd. 8/5/2014 for a sum of Rs.2,50,000.00, when the said Cheque was presented, the same was dishonored with an endorsement 'insufficient funds' and immediately legal notice was issued and notice was served and accused did not comply with the demand but gave evasive reply and hence, filed the complaint.