VIJAYA Vs. ANANTHA GUMMANI

JUDGEMENT

(1.) This appeal is filed under Sec. 374(2) of Cr.P.C praying to set aside the order passed in Crl.Rev.P.No.365/2010 by the LV Additional City Civil and Sessions Judge, Bengaluru.

(2.) The appellant 'accused has been convicted for offence punishable under Sec. 138 of the Negotiable Instruments Act, 1881 (hereinafter referred to as 'N.I.Act' for brevity) in C.C.No.12579/2009 by the XVI Additional Chief Metropolitan Magistrate, Bengaluru by judgment dtd. 27/9/2010 and sentenced to pay fine of Rs.25,000.00.

(3.) Respondent 'complainant has challenged the sentence passed in C.C.No.12579/2009 in Crl.Rev.P.No.365/2020 before the LV Additional City Civil and Sessions Judge, Bengaluru. The said revision petition came to be allowed and the sentence has been enhanced to fine of Rs.1,35,000.00 by order dtd. 5/3/2019 by the LV Additional City Civil and Sessions Judge, Bengaluru.