BATLIBOI ENGINEERS BANGALORE LIMITED Vs. MARSON TEXTILES

JUDGEMENT

(1.) This revision petition is filed under Section 397 r/w Section 401 Cr.P.C. challenging the judgment dated 09.07.2008 passed in Crl.A.No.1141/2006, whereby the learned XXXVI Addl. City Civil & Sessions Judge, (CCH- 37) at Bangalore, allowed the appeal filed by the respondent-accused and set aside the order of conviction and sentence passed by the learned XV Addl. Metropolitan Magistrate, Bangalore, in C.C.No.20638/1998, wherein the respondent was convicted by the Trial Court for the offence under Section 138 of N.I.Act and was sentenced to pay a fine of Rs.23,35,515/-. In default of payment of fine, to undergo S.I. for a period of six months. Aggrieved by the judgment of acquittal, this revision petitioner has filed this revision petition.

(2.) For the sake of convenience, the parties are referred to as they are arrayed before the Trial Court.

(3.) Brief facts leading to filing of this revision petition is as under: