CHIDANANDA S. SHERIKAR, M/S. REVANSIDDESHWARA AGRO AGENCIES Vs. THE FERTILIZER AND CHEMICALS, TRAVANCORE LTD. BY ITS SENIOR REGIONAL OFFICER & AUTHORIZED OFFICER, P. SURYANARAYANA

JUDGEMENT

(1.) ACCUSED is in revision questioning the concurrent finding recorded by the trial court in C.C. 483/05 convicting him for the offence punishable under Section 138 of the Negotiable Instruments Act (hereinafter referred to as the Act, for brevity) and the judgment in Crl. Appeal No. 60/08 confirming the conviction. Heard Sri Gode Nagaraj, learned counsel for the petitioner and Sri P.H. Gotkhindi, learned counsel for the respondent. Perused records.

(2.) THE contextual facts are:

(3.) TO gain support to his submission, he relies on the decision of this court reported in Laws : (Kar) -2007 -6 -251 between Director, Maruti Feeds and Farms Pvt. Limited. v. Basanna Pattekar and the decision of the Bombay High Court (Bench at Goa) reported in : 2007 Crl. L.J. 4645 between Ashok Bampto Pagui v. M/s. Agencia Real Canacona Pvt. Ltd.