RAJASAB Vs. HULAGAPPA

JUDGEMENT

(1.) Leave granted.

(2.) The appellant, Rajasab, is aggrieved by the judgment and order dtd. 25/4/2025 passed by a learned Judge of the High Court of Karnataka, Dharwad Bench, in his Criminal Revision Petition No. 100116/2019.

(3.) By the said judgment and order, the learned Judge allowed the revision in part. While maintaining the conviction of the appellant for the offence punishable under Sec. 138 of the Negotiable Instruments Act, 1881, the learned Judge reduced the fine amount from Rs.1,15,000.00 (Rupees one lakh fifteen thousand only) to Rs.1,10,000.00 (Rupees one lakh ten thousand only). This amount was directed to be paid as compensation to the complainant within the extended period of time. We are informed that the appellant paid the same pursuant to the aforestated order.