(1.) This Criminal Revision Petition is filed by the petitioner, being aggrieved by the judgment of conviction and order of sentence dtd. 17/10/2013 in C.C.No.595/2008 on the file of the Court of the V Additional First Civil Judge and J.M.F.C., at Mysore and its confirmation judgment and order dtd. 5/11/2015 in Crl.A.No.323/2013 on the file of the Court of the V Additional District and Sessions Judge, at Mysore seeking to set aside the concurrent findings recorded by the Courts below, wherein the petitioner / accused is convicted for the offence punishable under Sec. 138 of the Negotiable Instruments Act (for short ' N.I. Act ').
(2.) The petitioner is the accused before the Trial Court and appellant before the Appellate Court.
(3.) It is the case of the complainant that, the petitioner herein had borrowed a sum of Rs.7,37,702.00 for her necessities and in lieu of receiving the amount, cheque was issued in favour of the respondent. When it was presented for encashment, an endorsement dtd. 31/1/2008 was issued by the Bank stating that, the cheque dishonoured as "funds insufficient". A notice was issued in that regard to the petitioner herein, it was duly served and it is stated that, the petitioner neither replied to the said notice nor repaid the amount. Hence, complaint had been filed by the complainant / respondent before the jurisdictional Magistrate.