S.RAVI KUMAR Vs. ARUN MOTORS

JUDGEMENT

(1.) Learned counsel for the petitioner is neither present physically nor through Video Conference.

(2.) Learned counsel for the respondent alone is physically present in the Court.

(3.) The present petition is filed by the accused in the trial Court who has challenged the confirmation of his conviction for the offence punishable under Sec. 138 of Negotiable Instruments Act, 1881. The criminal case from which the present revision petition has arisen is of the year 2009, as such, it is thirteen years old petition. The present revision petition itself is nine years old.