S. RAJU Vs. M. CHANDRA SHEKAR

JUDGEMENT

(1.) The present appeal has been preferred by the appellant/complainant challenging the judgment of acquittal passed by the Court of XL Additional Chief Metropolitan Magistrate at Bangalore City in C.C. No.6988/2017 dated 20.11.2018.

(2.) I have heard the learned counsel for the appellant. Though this case was heard in the morning session, again the matter was taken up on board at about 4.30 p.m., but the learned counsel for the respondent remained absent.

(3.) The factual matrix of the case as per the complaint is that the complainant and the accused are friends. Accused for his family legal necessities and to construct a house, approached the complainant and sought a loan of Rs.10,00,000/- in the month of October - 2013 and the accused has given the said amount by cash on 23.11.2013 in the presence of one Manjunath and has taken a receipt for the said loan and the accused has also executed a surety bond dated 23.11.2013.