MARUTI Vs. GIRIGOUDA

JUDGEMENT

(1.) Heard the learned counsel for petitioner and perused the material on record.

(2.) Petitioner is aggrieved by the dismissal of his appeal by the Appellate court for non-prosecution, which was preferred against the judgment and order of sentence passed against him by the trial Court for the offence punishable under Sec. 138 of Negotiable Instruments Act, 1881 (for short ' NI Act ').

(3.) The petitioner/accused was sentenced to undergo simple imprisonment for a period of six months with a fine of Rs.5,000.00 and in default of payment of fine amount, to undergo simple imprisonment for a period of three months. He was ordered to pay a compensation of Rs.30,00,000.00 to the complainant within one month from the date of the order.