SHRINIVAS N. Vs. G. R. PRABHAKAR RAO

JUDGEMENT

(1.) Heard Sri Harish Bandary for Ashok Kumar Shetty, learned counsel for the petitioner and Smt. Rashmi K., learned counsel for the respondent.

(2.) Present revision petition is filed challenging the order passed in C.C.No.663/2016 whereby the revision petitioner is convicted for the offence punishable under Sec. 138 of Negotiable Instruments Act and ordered to pay fine of Rs.3,05,000.00 which was confirmed in Crl.A.No.117/2021 by order dtd. 31/10/2022.

(3.) Facts in brief for disposal of the present petition are as under: Revision petitioner is the accused who faced the prosecution for the offence punishable under Sec. 138 of Negotiable Instruments Act in respect of a dishonor of cheque in C.C.No.663/2016.