V SRINIVASAN Vs. A RAVIKUMAR

JUDGEMENT

(1.) The criminal revision petition is directed against the order passed by the learned Additional District and Sessions Judge, Hosur in CA.No.25 of 2014 dated 17.03.2016 confirming the sentence dated 30.04.2014 made in STC.No.118 of 2013 on the file of the Judicial Magistrate (Fast Track Court), Hosur.

(2.) The facts relating to the criminal revision is briefly as follows :-

(3.) The learned counsel for the petitioner mainly contended that the trial Court failed to take note of Section 87 of the Negotiable Instruments Act, even though the earlier loan amount was repaid in the year 2010, the complainant has not returned the cheques to the petitioner and foisted the present case against the petitioner/accused. The complainant was not able to establish for what purpose the cheque was issued by the accused and the notice issued by the complainant was also not proved. The appellate Court ought to have disbelieved the evidence of the complainant and dismissed the appeal. Hence, the learned counsel prayed to allow the revision petition and to set aside the judgments of the Courts below.