J PARAMESWARUDU Vs. K KRISHNA

JUDGEMENT

(1.) Heard Sri Rajesh, representing Sri B. Narasimha Sarma, representing appellant- complainant and Sri K. Rathangapani Reddy, representing R-1-accused and also learned Additional Public Prosecutor.

(2.) The question, which was argued in elaboration by the counsel on record is whether the complaint is barred by limitation having been filed beyond the specified period of 45 days or not.

(3.) Counsel for the appellant would contend that the accused in his reply Ex. P-11 specifically stated that in his letter dated 15-9-1998 he explained his difficulties for not providing funds in time. The counsel would contend that this is a date from which the period of 45 days may have to be reckoned for the purpose of computing the limitation for filing the complaint.