H V RAVIPRASAD Vs. NANDA KISHORE

JUDGEMENT

(1.) THIS Criminal Revision Petition under Section 397 r/w Section 401 of Cr.P.C., is to set aside the judgment of conviction and sentence dated 12.01.2009 in C.C.No.16185/2007 on the file of the XXII Additional Chief Metropolitan Magistrate and Small Cause Judge, Bangalore and to set aside the judgment dated 25.08.2010 in Criminal Appeal No.145/2009 on the file of the Fast Track Court -I, Bangalore City, whereby the appeal filed by the revision petitioner/accused came to be dismissed while confirming the judgment of conviction and sentence passed by the Magistrate for the offence under Section 138 of N.I. Act.

(2.) THE facts which gave rise to this revision petition are briefly stated as under: The revision petitioner was the accused and the respondent was the complainant before the Magistrate.

(3.) AGGRIEVED by the judgments passed by both the Courts below, this revision petition is preferred by the accused.