S T KRISHNAPPA Vs. CANARA NIDHI LTD

JUDGEMENT

(1.) CHALLENGING the Judgments and Orders of conviction and sentence passed for the offence under S.138 of the Negotiable Instruments Act, 1881 (for short, 'the Act'), accused has filed this criminal revision petition.

(2.) HEARD Sri S. Mahesh, learned advocate for the petitioner and perused the record.

(3.) AFTER trial, learned Magistrate convicted the petitioner for the offence under S.138 of the Act and sentenced to pay fine of Rs.28,50,000/-, in default, to undergo S.I. for a period of six months. Rs.27,50,000/-, out of the fine amount, when realised, was ordered to be paid to the complainant as compensation and the balance amount to go to State. Petitioner challenged the said conviction and sentence by filing Crl.A.No.1766/2006 in the Sessions Court, Bangalore City. The appeal was dismissed on 18.08.2008. This revision petition is directed against the said judgments and orders.