G.KARTHIK Vs. SHYAM KRISHNA AGARWAL

JUDGEMENT

(1.) THE revision petitioner / appellant / accused has preferred the present revision in Crl.R.C.No.78 of 2012 to set-aside the judgment passed in C.A.No.347 of 2006, on the file of the Additional Sessions Judge, Fast Track Court-V, Chennai, dated 03.01.2012, confirming the order passed in C.C.No.1255 of 2003, on the file of the learned VII Metropolitan Magistrate, George Town, Chennai, dated 14.11.2006.

(2.) THE respondent / complainant's case is as follows:-

(3.) P .W.1, the complainant had adduced evidence which is corroborative with the statements made by him in the complaint and in support of his evidence, he had marked the exhibits listed as Exs.P1 to P6. P.W.1 had further deposed that the accused was aware of the interest charged on the loan and that the accused used to send him statement of accounts, on a yearly basis and that the last statement of account submitted by the accused has been marked as Ex.P7. P.W.1 deposed that after filing of the case, the accused had approached him in the year 2002 and had issued another cheque for part payment of the loan of Rs.10,00,000.00 procured by him and that this cheque had also been dishonoured. P.W.1 deposed that the accused had approached him, during the pendency of the case and had given a compromise letter (Ex.P8).