CHANDREGOWDA Vs. RAJASHEKAR

JUDGEMENT

(1.) Learned counsel for the petitioner submits the certified copies of the Trial Court records.

(2.) "Whether the impugned order of conviction and sentence passed by the trial Court and confirmed by the First Appellate Court against the petitioner for the offence punishable under Section 138 of the Negotiable Instruments Act suffer any illegality, impropriety or incorrectness?" is the question involved in this case.

(3.) The petitioner was the accused and the respondent was the complainant before the trial Court. For the purpose of convenience, the parties are referred to henceforth with their ranks before the trial Court.