S.M.RAVI KUMAR Vs. DEVARAYALU

JUDGEMENT

(1.) This revision petition is filed against the judgment and order dtd. 20/3/2021 passed by the Court of the Senior Civil Judge and JMFC at Mudigere in C.C.No.293/2019 and the judgment and order dtd. 6/4/2022 passed by the Court of Principal Judge, Family Court at Chikkamagaluru in Criminal Appeal No.16/2022.

(2.) Vide impugned judgment, the trial Court convicted the accused for the offence punishable under Sec. 138 of the Negotiable Instruments Act and sentenced him to undergo S.I for one year and to pay fine of Rs.10,00,000.00 and in default of payment of fine to undergo S.I for a period of two months.

(3.) Out of the fine amount a sum of Rs.9,90,000.00 was ordered to be given to the complainant under Sec. 357(1) of Cr.P.C., and Rs.10,000.00 was ordered to be confiscated to the State.