PASHA KHAN Vs. G.N. DEVARAJ

JUDGEMENT

(1.) Heard learned counsel for the revision petitioner.

(2.) This revision petition is filed by the revision petitioner/accused under Sec. 397 read with Sec. 401 of Cr.P.C. challenging the judgment of conviction and order of sentence passed in Crl.A.No.271/2023 on the file II Additional Sessions Judge, Shivamogga.

(3.) The brief factual matrix leading to the case are that the complainant/respondent herein filed a complaint under Sec. 200 of Cr.P.C. against the accused/revision petitioner herein for the offence punishable under Sec. 138 of N.I. Act.