B. V. SESHAIAH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Leave Granted.

(2.) The present Appeals have been filed by the Appellants herein against the impugned order and judgment dtd. 17/4/2018 passed by the High Court Of Judicature at Hyderabad in Criminal Revision Case Nos. 1678/2014 and 1679/2014.

(3.) For the purpose of these Appeals, briefly, the facts of the present case are that on a private complaint initiated by the Respondent No.2, proceedings under Sec. 138 of the Negotiable Instruments Act, 1881 were initiated against the Appellants herein. These proceedings led to the conviction of the Appellants by the trial court.