MOHAMMAD ALI Vs. SHARANAPPA

JUDGEMENT

(1.) Leave granted.

(2.) Being aggrieved by the judgment dtd. 9/10/2023 passed by the High Court of Karnataka-Kalaburagi Bench in Criminal Appeal No.200030 of 2017, the appellant/accused is before this court. By the said judgment, the judgment of acquittal dtd. 6/1/2017 passed by the I Addl. Civil Judge and J.M.F.C.I Vijaypur in Criminal Case No.2378 of 2013 has been set aside and the appellant has been convicted of the offence under Sec. 138 of the Negotiable Instruments Act, 1881 (hereinafter referred to as, "the Act").

(3.) The operative portion of the impugned judgment reads as under: