K R PADMAVATHY Vs. P P SHARDA

JUDGEMENT

(1.) THE Revision Petitioner/accused is before this court under Section 397 read with section 401 of Cr.PC challenging the judgment dated 12.9.2012 made in Crl. Appeal No.58/2009 on the file of the District and Sessions Judge, Kodagu, Madikeri, confirming the judgment of conviction and sentence dated 15.10.2009 made in CC No.1088/2007 on the file of Addl. Civil Judge (Jr. Dn.) & JMFC, Somwarpet.

(2.) LEARNED counsel for the Revision Petitioner/accused submits that:

(3.) KEEPING in view Sections 118 and 139 of the Negotiable Instruments Act, in so far as legal presumption in favour of the complainant, there is no merit in the contention of the learned counsel for the Revision Petitioner and apart from that, there is no material placed on record to prove contrary.