GAJANAN Vs. APPASAHEB SIDDAMALLAPPA KAVERI

JUDGEMENT

(1.) This criminal revision petition is filed under Sec. 397(1) r/w Sec. 401 of Cr.P.C. seeking to set aside the judgment dtd. 31/10/2012 passed by the II Addl. District and Sessions Judge, Belgaum, in Crl.A.No.13/2012 confirming the judgment of conviction and order of sentence passed by the JMFC II Court, Belgaum, in C.C.No.1592/2009 dtd. 9/9/2011 wherein the revision petitioner has been convicted for the offence punishable under Sec. 138 of Negotiable Instruments Act, 1881 (for short ' NI Act ') and sentenced to pay a fine of Rs.1,28,000.00 in default to undergo a simple imprisonment for 6 months.

(2.) The parties are referred to as per their ranks in the trial court.

(3.) The relevant facts of the case leading to this revision petition are as under: