BADRINATH LADDA Vs. D VIJAYA W/O MUTHUSWAMY

JUDGEMENT

(1.) This Revision Petition is directed against the judgment dated 25.6.2008 passed by the XXXVI Additional City Civil and Sessions Judge at Bangalore, by which, the judgment in C.C.No.14587/2004 dated 17.10.2006 passed by the XXII Additional Chief Metropolitan Magistrate, Bangalore, convicting and sentencing the accused to pay fine of Rs. 80,00,000/-, in default, to undergo simple imprisonment for a period of 12 months, for an offence punishable under S.138 of the Negotiable Instruments Act ("the Act" for short), was set aside and the matter was remanded to the Trial Court for decision.

(2.) Respondent herein is the original complainant and the petitioner herein is the accused. For convenience, the parties would be referred to with reference to their original ranks.

(3.) According to the complaint, the complainant carried on business in the name of M/s. Sumith Impex.