N.A.VASANTHA Vs. K.S.CHANDRASHEKAR

JUDGEMENT

(1.) This criminal revision petition by the accused under Sec. 397 of Cr.P.C. is filed challenging the judgment and order of conviction and sentence passed by the Court of Civil Judge & JMFC, Koppa in C.C.No.349/2015 dtd. 17/11/2018 and the judgment and order dtd. 31/8/2019 passed by the Court of II Addl. District & Sessions Judge, at Chikkamagaluru in Crl.A.No.190/2018.

(2.) Heard the learned counsel for the parties.

(3.) Facts leading to filing of this criminal revision petition narrated briefly are: The respondent/complainant had filed a complaint under Sec. 200 of Cr.P.C. against the petitioner for the offence punishable under Sec. 138 of N.I. Act contending that the petitioner had borrowed a sum of Rs.1,90,000.00 from him on 2/1/2015 for his urgent necessities and towards repayment of the said amount the petitioner had issued a cheque bearing No.017111 dtd. 15/3/2015 drawn in his favour for a sum of Rs.1,90,000.00 The said cheque on presentation for realization was dishonoured with a banker's endorsement 'funds insufficient'.