KRISHNAMRAJU Y. Vs. SHANTHAPPA RAJU

JUDGEMENT

(1.) This revision petition is filed challenging the judgment of conviction dtd. 3/7/2013 passed by the Court of the Chief Metropolitan Magistrate, Bangalore (Henceforth be referred as Tribunal Court) in C.C.No.4148/2010, by which, the petitioner was convicted for the offence punishable under Sec. 138 of the Negotiable Instruments Act, 1881 (hereinafter referred to as ' NI Act , 1881' for short) and was sentenced to pay a fine of Rs.3,25,000.00. The petitioner has also challenged the judgment dtd. 17/3/2014 passed by City Fast Track-IV, Bangalore City (Henceforth be referred as Appellate Court) in Crl.A.No.380/2013, by which the judgment of the trial Court was upheld.

(2.) The parties shall henceforth be referred to as they were arraigned before the trial Court. The petitioner was the accused.

(3.) The counsel for the petitioner was absent. However, the learned Amicus Curiae who was present submits that the counsel for the petitioner informed her that he would represent the petitioner in the case. However the learned counsel was not present, though the petition was called twice in the day. Hence, the petition is taken up for disposal based on the available material.