CHETHANA Vs. MADHUSUDAN

JUDGEMENT

(1.) Heard Sri.Nanjundaradhya B. G., learned counsel for the petitioner. None present on behalf of the respondent.

(2.) The present revision petition is filed by the accused challenging the order of conviction and sentence passed in CC No.10440/2016 dtd. 28/6/2017, who has been convicted for the offence punishable under Sec. 138 of the Negotiable Instruments Act which was confirmed in Criminal Appeal No.1054/2017 vide judgment dtd. 30/5/2020.

(3.) Brief facts of the case which are utmost necessary for the disposal of the present revision petition are as under: