THOMAS GEORGE VAYALIL Vs. JOLLY DEB

JUDGEMENT

(1.) The present petitioner as the accused was tried by the Court of the learned XVI Additional Chief Metropolitan Magistrate of Bangalore City in C.C.No.3998/2009 (hereinafter for brevity referred to as the "Trial Court") for the offence punishable under Section 138 of the Negotiable Instruments Act, 1881 (hereinafter referred to as the " N.I. Act " for short) and was convicted for the said offence by its judgment of conviction and order on sentence dated 10-06-2010.

(2.) The accused/revision petitioner was initially being represented by his counsel. However, since the said counsel for the revision petitioner did not appear before this Court on few dates of hearing, this Court in its detailed order dated 13-08-2020, appointed the learned counsel Sri. Javeed S as an Amicus Curiae. As such, the said Amicus Curiae is appearing for the revision petitioner. He is physically present and heard his arguments.

(3.) Learned counsel for the respondent is appearing through Video Conferencing. Heard his arguments.