S A SURYANARAYANA Vs. M S DEVENDRAPPA

JUDGEMENT

(1.) The respondent (who will hereinafter be referred to as 'the complainant') presented a cheque, which bears the signature of the petitioner (hereinafter referred to as 'the accused') before the Canara Bank, Shimoga main branch for encashment The cheque was for an amount of Rs. 3,40,000/- to the complainant.

(2.) Xxx XXX XXX.

(3.) Crl. A. No. 37/2008 filed by the accused in the Sessions Court having been assigned to the Fast Track Court-I at Davanagere, by a judgment dated 13.4.2009 was allowed in part. The judgment of conviction for the offences under S. 138 of the Act was confirmed, but, the sentence imposed by the trial court was modified. Accused was sentenced to pay fine of Rs. 10,000/- and in default of payment of fine, to undergo S.I. for 3 months. Further, the accused was directed to pay compensation of Rs. 2,50,000/- to the complainant, within two months and in default of payment of compensation amount, to undergo S.I. for 6 months. Feeling aggrieved, accused has filed this Criminal Revision Petition.