2015 CRI. L. J. 912 ::AIR 2015 SC (Criminal) 333 ::AIR 2015 SC (Supp) 1772

Supreme Court Of India

(From : Karnataka)

Hon'ble Judge(s): V. Gopala Gowda, C. Nagappan , JJ

Negotiable Instruments Act (26 of 1881) , S.138— Dishonour of cheque - Complaint - Finding by trial court on consideration of entire oral and documentary evidence - That complainant had no source of income to lend sum of Rs. 14 lakhs to accused - He failed to prove that there is legally recoverable debt payable by accused to him - Acquittal of accused, was proper - Order by High Court remanding case for retrial - Liable to be set aside. Crl. Appeal No. 368 of 2009 D/- 10-10-2013 (Kant), Reversed. (Para 10 11)