CR.R/184/2020
2022 Latest Caselaw 10025 HP

was in lieu thereof that this cheque was given as a security to the

complainant. The signatures on the cheque were not refused by the

accused. Whereas the complainant was able to demonstrate and prove on

.

record the issuance of cheque in question to the accused, the accused was

not able to substantiate the fact that the cheque was given as a security to

the Local Committee and thereafter the same was misused by the

complainant.

5. In view of above facts, if one peruses the judgments passed by

both the learned Courts below, one does not finds that the judgments passed

by the learned Courts below are either perverse or contrary to the record. In

fact the judgment of conviction passed by the learned Trial Court which

subsequently was affirmed by the learned Appellate Court is based on

pleadings as well as evidence which was before the learned Court below. In

this view of the matter, as in exercise of its revisional jurisdiction, this Court

cannot re-appreciate the evidence and further as this Court finds no

perversity in the findings returned by both the learned Courts below, the

present revision petition being devoid of any merit is dismissed.

(Ajay Mohan Goel) Judge November 28, 2022 (bhupender)