SIRANGI CHANDRA SEKHAR Vs. SAFIA BEGUM

JUDGEMENT

(1.) The present Criminal Revision Case is filed under Sections 397 and 401 Cr.P.C. aggrieved by the order, dated 28.02.2019 passed in Crl.M.P.No.71 of 2018 in Crl.A.No.55 of 2017, wherein and whereunder an application filed under Section 391 of Cr.P.C., to take the evidence of one M.Saidulu as defence witness, was rejected.

(2.) The facts in issue are as under:

(3.) Learned Counsel for the revision petitioner submits that the petitioner never borrowed any amount from the 1st respondent/complainant. The petitioner neither executed Ex.P5- Promissory note nor issued Ex.P1-Cheque in favour of the 1st respondent/complainant. The 1st respondent did not examine one M.Saidulu, who attested Ex.P5, to prove that she had paid amount to the petitioner under Ex.P5. It is further submitted that the evidence of the said M.Saidulu, is crucial to prove the authenticity of Ex.P5- Promissory Note.