N LAKSHMI Vs. P DAMODARASAMY

JUDGEMENT

(1.) This Criminal Appeal has been preferred against the Judgment made by the learned I Additional Judge (TADA), Chennai, in Crl.A.No.73 of 2013 dated 28.02.2014, by and under which, the learned Judge has reversed the Judgment and conviction made by the learned III Metropolitan Magistrate, George Town, Chennai, in C.C.No.15490 of 2007 dated 06.03.2013.

(2.) The appellant is the complainant before the trial Court and the respondent is the accused. For the sake of convenience, they called as the complainant and the accused, respectively.

(3.) It is the case of the complainant that the accused borrowed a sum of Rs.4,50,000/- from the complainant for interest @ 24% per annum with an assurance that it would be returned back within a period of one month. Though the said amount was borrowed by the accused, he did not repay the same, as he assured. Therefore, according to the complainant, she had made repeated requests and demand, and in response to such repeated requests, the accused had issued a cheque No.330594 dated 21.09.2001 for a sum of Rs.4,50,000/- drawn at Karnataka Bank Limited, Coimbatore.