Karnataka High Court
Smt. Dhakshayani vs Smt. Malathi Dayan on 1 August, 2012
Equivalent citations: 2014 ACD 574 (KAR), (2012) 118 ALLINDCAS 879 (KAR), 2013 (1) AIR KANT HCR 282, (2012) 5 KANT LJ 1654, (2012) 4 BANKCAS 614, (2013) 1 NIJ 134, (2012) 79 ALLCRIC 40, (2012) 4 CRIMES 450
Author: A.N.Venugopala Gowda
Bench: A.N. Venugopala Gowda
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 1st DAY OF AUGUST, 2012
BEFORE
THE HON'BLE MR. JUSTICE A.N. VENUGOPALA GOWDA
CRIMINAL REVISION PETITION NO.41/2012
BETWEEN:
Smt. Dhakshayani,
Aged about 39 years,
W/o. Sanjeevashettigar,
R/at No.59/1, Udayashankara Road,
Udayanagar, Dooravani Nagar Post,
Bangalore - 560 016. ... PETITIONER
(By Sri M.R.Hiremathad, Adv.)
AND:
Smt. Malathi Dayan,
W/o. Moses Dayan,
Aged about 35 years,
R/at No.24/2, Muddappa Road Cross,
Maruthi Seva Nagar,
Bangalore - 560 033. ... RESPONDENT
(By Sri M.D. Raghunath, Adv.)
This Crl.R.P. is filed under Section 397 Cr.P.C.
praying to set aside the order dated 13.10.2011 passed by
the Addl. Sessions Judge and P.O., FTC-III, Mayo Hall Unit,
Bangalore in Crl.A.No.25124/2010 and order dated
3.9.2010 passed by the V ASCJ and 24th ACMM, Mayo Hall
Unit, Bangalore in C.C.No.30778/2008.
This Crl.R.P. coming on for admission this day, the
Court made the following:
2
ORDER
Questioning an order of conviction and the consequential sentence imposed by the learned Magistrate for an offence under S.138 of the Negotiable Instruments Act, 1881 (for short, 'the Act') and having failed in Crl.A.No.25124/2010, on the file of the Sessions Court at Bangalore, accused has filed this criminal revision petition.
2. Sri Hiremathad, learned advocate appearing for the petitioner contended that the petitioner has been convicted for an offence under S.138 of the Act, when the ingredients necessarily to be established have not been established by the respondent-complainant. Learned counsel submitted that the defence of the accused has not been correctly appreciated and hence, impugned Judgments being perverse, interference in the matter is necessary.
3. Sri M.D. Raghunath, learned advocate appearing for the respondent, on the other hand, contended that the issuance of Ex.P1 being not in dispute 3 and that the same having been returned by the bank, whereafter a demand was made and the payment having not been made, complaint was filed and the offence committed by the accused having been established by the evidence of PW-1, and on the basis of Exs.P1 to P17, learned Magistrate is justified in finding the accused guilty and in imposing the sentence. Learned counsel submitted that the appellate Court has re-appreciated the evidence and the appeal having been found to be devoid of merit, was dismissed. Learned counsel submits that in view of the concurrent finding of fact by the Courts below, no interference in the matter is called for.
4. Perused the record. In view of the rival contentions, point for consideration is, whether the Courts below are justified in holding the petitioner guilty of an offence under S.138 of the Act?
5. Petitioner does not dispute the fact of she having entered into an agreement of sale dated 05.09.2007 with the respondent vide Ex.P1. The sale transaction did not materialise. Hence she issued the 4 cheques Exs.P6 to P9 towards refund of the advance sale consideration amount received pursuant to Ex.P1. Said cheques when presented, were returned vide Exs.P10 to P13. Immediately, upon return of the cheques at Exs.P6 to P9, demand notice vide Ex.P14 was sent, to which there is a reply as per Ex.P17. It can be seen from Ex.P17, that the petitioner sought time to pay the amount payable under the cheques i.e., Exs.P6 to P9. Since the amount was not paid, complaint under S.200 Cr.P.C. for the offence under S.138 read with S.142 of the Act was filed.
6. Complainant deposed as PW-1. Nothing material has been elicited in the evidence of PW-1 to hold that the claim made by her based on Exs.P6 to P9, P10 to P13 & P14 is not tenable. In a complaint under S.200 Cr.P.C. for the offence under S.139 of the Act, the Court has to presume that the cheque has been issued for a debt or liability. Accused was examined under S.313 of Cr.P.C. and it is a case of denial. Though the accused deposed later as DW-1 and marked Exs.D1 to D4, the defence being not probable and inconsistent with the stand taken 5 in Ex.P17, the presumption having not been rebutted, learned Magistrate is justified in recording the finding of guilt of the accused under S.138 of the Act.
7. There is neither any perversity nor illegality committed by the Courts below in the matter of appreciation of evidence. The ingredients to punish the accused for the offence under S.138 of the Act has been made out. Hence, the petition is devoid of merit.
In the result, the petition is dismissed. However, petitioner is granted a month's time to deposit the fine amount. In case, fine amount is not deposited within the time allowed, the bail and surety bonds shall stand cancelled and the petitioner shall surrender before the learned Magistrate to serve the custodial sentence.
The amount in deposit in the Trial Court, if any, be released in favour of the complainant.
Sd/-
JUDGE sac*