SHEELA @ SHEELA SURESH Vs. JAYANNA J.G.

JUDGEMENT

(1.) This petition has been filed by the petitioner-accused challenging the judgment passed by LXVII Additional City Civil and Sessions Judge, Bengaluru, in Criminal Appeal No.1151/2016 dated 11.12.2018, whereunder the judgment of conviction and order of sentence passed by XIII Additional Chief Metropolitan Magistrate, Bengaluru, in C.C.No.19171/2014 dated 7.9.2016 was confirmed and appeal was dismissed.

(2.) I have heard the learned counsel appearing for the petitioner-accused. The learned counsel for the respondent-complainant remained absent.

(3.) The gist of the case of the complainant before the Court below is that the complainant and accused were known to each other and accused had approached and requested the complainant for a hand loan of Rs.2,00,000/- in the first week of December, 2013 to meet out his family and urgent needs. On request, complainant paid hand loan of Rs.2,00,000/- in the second week of December, 2013. Accused promised to repay the same within three months, but he postponed and issued two post dated cheques bearing Nos.871867 dated 13.3.2014 and No.871870 dated 25.3.2014 for a sum of Rs.1,00,000/- each and when the said cheques were presented for encashment, the same have been dishonoured with a shara 'Account Closed' on 30.4.2014.