S KRISHNAIAH Vs. GURU RAGHAVENDRA TRADERS

JUDGEMENT

(1.) THIS Criminal Revision Case is filed under Sections 397 and 401 Cr.P.C by the petitioner -accused, having been aggrieved by the order dated 11.06.2014 in Crl.M.P.No.1202 of 2014 in C.C.No.62 of 2014 on the file of the II Special Magistrate at Hasthinapuram, Ranga Reddy district (private complaint case filed for dishonour of cheque).

(2.) THE petitioner -accused when filed Crl.M.P.No.1202 of 2014 under Section 145 of the Indian Evidence Act, with a prayer to permit him to cross -examine the P.W.1 by confronting with the video CD with the aid of C.D. player to contradict with his previous statement and the same was ended in dismissal after hearing both sides vide order dated 11.06.2014 holding that admittedly, there is no previous statement of the respondent/complainant in writing on record and no material placed by the petitioner/accused certifying the authenticity of the video CD filed by the petitioner/accused. Now impugning the same filed this revision with the contentions that the order of the learned judge is erroneous and without appreciation of the facts and law in relation thereto, hence liable to be set aside.

(3.) THE 1st respondent/complainant was served with notice and from the proof filed taken as heard to decide on merits. Heard the 2nd respondent -State. Perused the material on record.