B SHIVAKUMAR Vs. M MANJUNATH

JUDGEMENT

(1.) This appeal is filed challenging the Judgment dated 03.03.2011 passed by the Principal Senior Civil Judge & CJM, Davanagere in CC No.1342/2009 by which the learned Magistrate was pleased to dispose of the case by accepting the joint memo filed by both the parties on 18.08.2010, wherein, it is disclosed that the accused has paid a sum of Rs. .87,000/- as against the cheque amount of Rs. .87,000/- which is the matter of dispute in this case for an offence under Section 138 of Negotiable Instrument Act.

(2.) The appellant being the complainant has filed this appeal seeking to enhance the above sentence for imposing two years imprisonment and fine of Rs. .5,000/- on the respondent.

(3.) When the matter was called, learned Counsel for the appellant was absent. He has also not complied with the office objections raised by the registry of this Court.