ACHUTHA B SHETTY Vs. KESHAV

JUDGEMENT

(1.) PETITIONER who was found guilty in C.C.No.4933/2005 by the learned JMFC at Udupi for an offence punishable under S.138 of Negotiable Instrument Act ("the Act" for short) and was sentenced to pay fine of Rs.80,000/-, in default to undergo simple imprisonment for 6 months, filed Crl.A.No.204/2008 in the Sessions Court at Udupi. The appeal having been dismissed on 15.12.2009, this Criminal Revision Petition was filed.

(2.) SRI Rajendra Prasad Shetty, learned counsel appearing for the petitioner submitted that petitioner has deposited Rs.40,000/- in the Trial Court on 5.12.2007 and sought 2 months time to deposit the balance amount of Rs.40,000/-.