SADIQ BASHA Vs. GOPALA REDDY

JUDGEMENT

(1.) Learned counsel Sri.B.K.Venkatesh for the petitioner is present before the court physically. Learned counsel viz., Sri.Naveen Kumar for the respondent is also present before the court physically, who has submitted that he has already filed vakalath for the respondent on 10/2/2021. The said vakalath is placed on record.

(2.) In this petition, the petitioner/accused is seeking for setting aside the judgment of conviction and order of sentence rendered by the court of Additional Civil Judge and J.M.F.C., Anekal, Bengaluru Rural District in C.C.No.442/2012 dtd. 26/2/2019 whereby the accused was convicted for the offence punishable under Sec. 138 of the Negotiable Instruments Act, 1881 (for brevity "the N.I.Act").

(3.) Subsequent to rendering the judgment of conviction and order of sentence, the petitioner herein has preferred an appeal before the III Additional District and Sessions Judge, Anekal, Bangalore Rural District in Criminal Appeal No.5008/2019. The said appeal was dismissed by order dtd. 21/9/2019 by confirming the judgment of conviction and order of sentence rendered by the trial court in C.C.No.442/2012. However, the judgment of conviction and order of sentence of the trial court, so also the concurrent finding issued by the first appellate court, have been challenged in this revision petition by urging various grounds.