K.T. NARAYANAPPA Vs. N.T. GOVINDARAJU

JUDGEMENT

(1.) Heard the counsel for revision petitioner. The counsel for respondent is absent.

(2.) This Revision petition is filed against the judgment of conviction passed in C.C.No.3717/2011 convicting him for the offence punishable under Sec. 138 of Negotiable Instrument Act and directing him to pay an amount of Rs.1,55,000.00.

(3.) Being aggrieved by the said judgment of conviction an appeal is filed before the appellate Court in Crl.A No.370/2014. The appellate Court has also confirmed the judgment of the Trial Court.