K. RAMU Vs. MOHAMMED MEHABOOB PASHA

JUDGEMENT

(1.) The revision petitioner has been convicted for the offence punishable under Sec. 138 of Negotiable Instruments Act in C.C. No. 1412/2018 and sentenced to pay fine of Rs.15,65,000.00, in default to undergo simple imprisonment for a period of six months. The revision petitioner challenged the same in Criminal Appeal No. 53/2019 and the same came to be dismissed by the learned I Additional District and Sessions Judge, Koppal sitting at Gangavathi by judgment dtd. 5/3/2021. Challenging the said judgments the present revision petition has been filed.

(2.) I.A. No. 3/2021 is filed under Sec. 147 of Negotiable Instruments Act read with Sec. 320 of Cr.P.C., along with affidavit of the petitioner.

(3.) The revision petitioner is present and he is identified by his counsel. The respondent is present and he is identified by his counsel.