C.P. PEERAIAH Vs. LEELAVATHI BAI

JUDGEMENT

(1.) The present revision petition has been filed by the accused, challenging the judgment of conviction and order on sentence passed by the learned XV Additional Chief Metropolitan Magistrate, Bangalore City (hereinafter for brevity referred to as "the Trial Court") in C.C.No.4346/2016, holding the accused as guilty for the offence punishable under Sec. 138 of the Negotiable Instruments Act, 1881 (hereinafter for brevity referred to as the " N.I. Act "), which was further confirmed by the Court of the learned LXVII Additional City Civil and Sessions Judge, Bengaluru City (CCH. No.68), (hereinafter for brevity referred to as "the Sessions Judge's Court") in the appeal filed by him. Challenging the impugned judgments of conviction and order on sentence passed by both the Courts, the petitioner/accused has filed the present revision petition.

(2.) In view of the fact that the learned counsel for the respondent (complainant) failed to appear before this Court on several dates of hearing, this Court by its reasoned order dtd. 2/11/2022, appointed learned counsel - Smt. K.M. Archana, as the Amicus Curiae for the respondent (complainant), to defend her in this case.

(3.) Though this petition has been posted for Admission, with the consent of the learned counsel for the parties, the same is taken up for final disposal.