BETWEEN NIJAM TADAKOD Vs. GOPAL

JUDGEMENT

(1.) This criminal revision petition is filed by the accused in C.C.No.2290/2016 questioning the validity of the judgment passed by the learned JMFC Court-I, Hubballi (hereinafter referred to as trial Court ) by its order dated 06.10.2017, wherein the accused has been convicted for the offence punishable under Section 138 of the Negotiable Instrument Act (hereinafter referred to as N.I. Act ) and sentenced and ordered to pay fine of Rs.1,80,000/- with default sentence of simple imprisonment of six months. Out of the fine amount recovered, Rs.1,70,000/- was ordered to be paid as compensation to the complainant.

(2.) Being aggrieved by the said judgment, the accused preferred appeal before the I Additional District and Sessions, Judge, Dharwad, sitting at Hubballi (hereinafter referred to as First Appellate Court ) in

(3.) The First Appellate Court after securing the records and on hearing the parties, dismissed the appeal by its judgment dated 20.11.2018. Being aggrieved by those judgments, the revision petitioner is before this Court in this revision petition.