Karnataka High Court
J J Shankaracharya S/O Alte ... vs A K Dyavanna Gowda S/O Kenchegowda on 2 April, 2008
IN THE HIGH' COURT OF JCRRNATAICR NI' BANGALORE
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BEFORE
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cnxnzunn REVISION PETITIDN uo.11oo/2§65, : 'c
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'"-A "TéIS= C3:n1uafi" nnvIsIou pnwxrxou IS FILED
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'1'!-IE .a1,rnc;atm':?.Nu -DRDEB. DATED 14.9.2005 PASSED BY
was , Fazmcigau DISTRICT a szggzeus aunsg,
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"'!',HE.«_.P'RIi'3CIPA[: CIVIL JUDGE (-3R.DNl 5 JHFC.,
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THIS CELIMLNAL R,J£Vl§1QN EETITIOH COMING OH
R HERHING THIS DAY, THE COURT MADE '1'!-IE
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ORDER
This criminal Revision Partition in petitioner-accused who has been convictod'A«;fo:AT.V.£fi'§ M offence: punishablo under Section.
Ncgotiable Instrument: Act (I:i}:.V P..Ct'} and is santancafii-.V:VL'"'*t_o iisn¢__ieJ:git$. "':.§I:i.'::§a1:a ii1m_:-iamnnignt .1501': h ggriad mx$hi:ha_M grid is D I! Ii?
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uh ID Judge, |:n'J'.l:'.'.s,.VDil':"s..'V:'s'V{ Ks.' ignjidigora. in CC No.1310;f2GO€§§"'7:'._-V' axfdfiic of conviction and santanr.:a7 icy tha judgmnnt dated 1Jl.9.2L'1O5 gaaéi'aa:Vet':...V'~b5ir"'. Eiiia Principal District and iTifiassi$hs::5u¢qeEiati'cn1umaqa1u:, in c:1.Appea1 im§;$f2aQ4;"f*_*i s"I«:_t. 'is the case at the complainant that :,i,'l§*'!2I"LI-i'1_!~if-_3!1.l.£'-§l1TJI,'-'1.|.!l.l<:l for valuable consideration chews dated 25.9.3909 re: a 31.1.'?! 91'.' ...-.-a3e,f.:M'.!!J.'- 35 pi}? E'."Ii.P.TL.. -1'-ha cheque '"5 pres.-rat.-ufi tea the.
the Banker's endorsement 'Account Closed'.
Ex.P.2 is the Banker': andorsomnnt. Tharnaftgr, the rnspandantncamplainant issued 3 notice 9% pérfin Ex.P.3, cnlling upon the petitioner-aeénbenittdLt"M make good the payment at the amnunt,c1nin§fi:gnd§: "
the Cheque. Ex.P.d is the pastfil é¢knonis§q§mnnt;j7f which establishes the sarfiitgV of" natién ttow tn:
patitinnarwaccusad. _ TheVr§5£¢%§¢nt+enn§1§inant Krishna shat as 9¥.Ei" E¥.% ¥h¢ 13 the Bank fianaqar it has fitatefi that "the chaqaa la-' pertains tn_xthn§V§fiaqfinn]§6ok tidsuad during the ynar 19é2{ nHn,n£§'a;sn stntnfi that the account at the natitinnnfiéncfiunéd was closed in tho ynar 1994._t_ V=nT3,'xnTfien:~9atitioner-accused has examined hinsnlf na3nk;i and has got markad nxs.n.1 to 5. $a_4'Hn hénzfirofincad 32.0.1 the Pasahaok ta establish »n:ith&t"uni$s account had bean aloaed in the year
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gx=D=2 is thg ;e9;, ta tn; ;ag;; "nticg! an :1: A! In -nnnrhinnd R1: is 1, 'Phil ('!t'j!'.I\l' 'F than 'W 55105' 'WQKV F Y'C:?'UTI &lIII ii '7' Til? W3 70 G' fililfit in Gs.fia.$3i1%%5 filed 5?' fi{s.suuua financiers a Tradérs rapréséntéd by its garoprietap Sudha, who is none other than the will: cut' the respondent-complainant harain. 'rho agii-t was one for' recovery of at mm of as.6,aO0(.5_"4:§rit'n..V"'-« interest from the petitioner--accused M The suit came to be dismissed plaintiff in the said suit was raspandant-complainant an 'éJ:I"-...toldhx_. tiio cantantian or that V;~aspon¢1_oVht_§czgmplhinaggtflvvEthat dnsgnita ttza dig@§g§;"~ c.L£ '=:hiitj;ai1i'i; 31,3,139!_!, Rs.3f).,fIfJ£'Jf-3,1,.vSS§V5;Vgi§i--§n.:h"£ifi!'§iV""i:otfg.tds discharge of the 1ia::$i1i1::§rT.?:hgV1"§5§§t.§}'t:i'¢na:Qccusad had issued a cheque at» yer' a:x,'é';jV1}'"--.._:T"'eas-~ details at tho data on which Attyze héinnqiv lpanA"vwé§' given are rozcthcoming in t.f tha o;é"'i'ra"the uvidencu of respondent- ia only stat-ad that towards valuable 'c-':.§.§:1;_nVe£<1Vn.t~atic:n 8:c.P.:I. was issued. Tho ' 'gircutéetfincéfi narrated above go to ravoal that 'nth-E! 'rpafidndant-complainant had initiated maney given an loan 01' R.-.s.30,U0O/-, despite the dismissal of the suit and subsequently thara.t'a.,j cannot be accaptoci, as the circumstanca§.A..§:tV§VV"'Ed.tn, neuron]. that such a transaction would Lint M happened at all. The reapond¢nt~--nqm§i.1.a:!.n&nt 'whats. failed to discharge his initinl cheque was issued towa1§.<i_;'i"~-...V trad" t..s,s¢.....»:«ig.... liability by the 9agit1ang§%a¢cnpad}'._t;nt th1s regard, the I-Ian'bJ.a 9u.§;:~a%m; the can of fanarfihan .fia:fn.€.h:.3::1*a§}'at';=f§gdo rogartad in 2009 A13 5:. ins, g.. 5.1. .... the axiatenca of legally ..---is not the mattar of prasumpt.iunL4"'unde.nsévstinn 133 and the same will gt:-a »:Lnndn§ntida'nt1y established. since in in-asie, the said fact has not been ast'ab'iisné:§~V'.i';_nn§§ not «won that details are given ' 'as tn' 1:i§an."'th¢ complainant gave. loan amount to nthé '"§.§tiVtionor--accused, I hold that the Courts
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fun if an... _.l....l A... -I on 'J an -r In -J. _._..'l &'L .-- A-1..- '.u-.'I- u. .-.C 253?; LLUJI LJH N u 85. iilllil I...-"lull! LIII GILIZIUL conviction anfi sénténcé pfififiiu u? thi Caurts
9. .00 .1_¢:.'_g'_I_,L,. belw requires interference in the present revision patitian.
-1. Hence the Iollowinq order:
The Criminal Rmriaion Pe';iti9.n The order of conviction and eian£§n*éo pa§8!::I"§<=1 V the county halow is not asigia, "'=rt:1n.pd'§;fi.i*;;i;cna:3-- accused is acguittadg or :;1§ar¢j&a«T_ ._1a1_fLnl1ad against him. The £ire§V:%"am£:un;:j;;; deposited patitieniazrwa-.c;.'L:;'es§.!¢V '-.I.=.!~,.=:1lJ.'-'flit .=.In:.!er.l 1.:-2 9.41.;
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