D SHIVAMURTHY Vs. T R SRIDHAR

JUDGEMENT

(1.) PETITIONER faced trial at the behest of the respondent for an offence under Section 138 of N.I. Act. After trial, petitioner was found guilty of the charged offence and by a judgment dated 21.08.2007, passed in C.C.No.360/2004, the learned Additional JMFC, Tarikere, convicted the petitioner and sentenced him to undergo simple imprisonment for a period of six months for the offence punishable under Section 138 of N.I. Act and further sentenced him to pay fine of Rs.3,000/-, with default stipulation. Crl.A.No.71/2007, filed in the Sessions Court at Chikmagalur was dismissed on 15.01.2010. Challenging the said judgments and orders, the accused has filed this criminal revision petition.

(2.) PETITIONER has deposited Rs.32,500/- in the trial Court. He paid to the respondent, in this Court, on 10.09.2012, Rs.55,000/-. Learned Advocate for the petitioner paid today to Sri. Balagangadhar Rs.30,000/- by cash, which Sri. Balagangadhar acknowledges. Learned counsel on both sides submit that the balance fine amount payable is Rs.12,500/-.