GANESH SHETTY Vs. YATHISH POONJA

JUDGEMENT

(1.) THE learned trial judge convicted the respondent (accused) of an offence punishable under Section 138 of the Negotiable Instruments Act. Therefore, he was before the I -appellate court.

(2.) I have heard Smt.Neeraja Karanth, learned counsel for complainant and Sri.S.G.Bhagavan, learned counsel for accused.

(3.) IT is contended by the complainant that he had lent a sum of Rs.1,35,000/ - to the accused under installments stated thus: <FRM>JUDGEMENT_584_LAWS(KAR)3_2014.html</FRM>