DHARMARAJ DEVENDRAPPA BIRADAR Vs. SACHIN D PATIL

JUDGEMENT

(1.) Heard Shri Shivakumar S. Badawadagi, the learned counsel for the petitioner. I have also perused the judgment dated 18.2.2013, passed in C.C. No. 38/2012 by the Prl. Senior Civil Judge and CJM, Gadag, convicting the petitioner for the offence under Section 138 of the Negotiable Instruments Act, which judgment was produced for perusal by the learned counsel for the petitioner.

(2.) Since the petition challenges the discretionary power exercised by the appellate Court in an appeal, notice to the respondent is dispensed with.

(3.) The petitioner prays that the condition imposed by the learned appellate Court directing him to deposit 50% of the compensation awarded to the respondent/complainant be modified.