N S KRISHNAMURTHY Vs. R UTCHAN

JUDGEMENT

(1.) PETITION filed under Section 397 r/w 401 of Cr.P.C. against the order dated 30.11.2006 passed by the Sessions Judge, Nilgiris, Udagamandalam, in C.A.No,43 of 2006 confirming the judgement dated 20.9.2006 passed by the Judicial Magistrate Udagamandalam, in C.C.No,387 of 2004. Animadverting upon the order dated 30.11.2006 passed by the Sessions Judge, Nilgiris, Udagamandalam, in C.A.No,43 of 2006 confirming the judgment dated 20.9.2006 passed by the Judicial Magistrate Udagamandalam, in C.C.No,387 of 2004, this criminal revision case is focussed.

(2.) COMPENDIOUSLY and concisely, the relevant facts which are absolutely necessary and germane for the disposal of this criminal revision case would run thus:

(3.) INDUBITABLY and incontrovertibly, admittedly and unarguably this is a case in which the revision petitioner candidly and categorically admitted that the impugned cheque was issued by him. However, he would only contend that he issued the cheque for the purpose of ensuring the prompt repayment of the debt incurred by one Lalit Kumar, in favour of the respondent herein.