MURALI MOHAN B.N. Vs. S.NAGARAJ

JUDGEMENT

(1.) With consent of both the parties, the matter is taken up for hearing.

(2.) Petitioner challenged the order of conviction and sentence passed by the trial Court against him for the offence punishable under Section 138 of Negotiable Instruments Act, 1881 ('the N.I. Act ' for short) and confirmed by the First Appellate Court.

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