USHA S PRABHAKAR Vs. VIMALA MOULY

JUDGEMENT

(1.) This Criminal Revision Petition is filed challenging the Judgment of Conviction and order of sentence passed by the 22nd Additional Chief Metropolitan Magistrate and 24th Additional Small Causes Judge, Bangalore City, Bangalore in C.C. No. 3415/2007 confirmed by the XXXVI Additional City Civil & Sessions Judge, Bangalore (CCH-37), whereby the Revision Petitioner was convicted for the offence punishable under Section 138 of Negotiable Instruments Act and sentenced to pay fine of Rs.1,25,000/-, in default she shall undergo simple imprisonment for a period of one year. It is further ordered that the complainant is entitled for compensation of Rs.1,20,000/- out of the fine amount. Aggrieved by the order of conviction and sentence, the petitioner has filed revision petition.

(2.) For the sake of convenience, the parties are referred to as they are arrayed in C.C. No.3415/2007.

(3.) The brief facts of the case are as hereunder :