ALLABAKSHI Vs. B. GOVINDA NAIK

JUDGEMENT

(1.) The revision petitioner has been convicted for the offence under Sec. 138 of the Negotiable Instruments Act, (hereinafter referred to as the 'NI Act', for short) in C.C. No.220/2016 by the learned Civil Judge and JMFC, Sandur by judgment/order dtd. 4/1/2019 and sentenced to undergo simple imprisonment for a period six months and to pay fine of Rs.5,000.00 and compensation Rs.2,00,000.00 to respondent-complainant. The revision petitioner has challenged the said judgment/order in Criminal Appeal No.3/2019 and the same came to be dismissed by judgment dtd. 21/3/2020 by the learned Principal Sessions Judge, Ballari. The revision petitioner has challenged the said judgments in the present revision petition.

(2.) An application under Sec. 147 of NI Act read with Sec. 320 of the Code of Criminal Procedure, 1973, signed by the petitioner, the respondent and their respective counsel, is filed.

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