G KIRAN Vs. B P NARAYANA

JUDGEMENT

(1.) THIS revision petition is by the accused who has suffered conviction at the hands of the trial court in respect of an offence under Section 138 of N.I. Act and the said judgment was confirmed by the lower appellate court.

(2.) THE case of the respondent-complainant in short is that, the petitioner took Rs.2 lakh from the complainant on

(3.) I have heard learned Counsel for both the parties and perused the records of this case.