FRANCIS ZAVIER W Vs. M M MATHEW

JUDGEMENT

(1.) Heard Sri.Ismail Muneeb Musba, learned counsel for the revision petitioner and Sri.Sudarsan G for Sri.Gaonkar Dinesh Neelkant., learned counsel for the respondent.

(2.) The present revision petition is filed by the accused challenging the validity of the order of conviction and sentence passed in CC No.5905/2016 dtd. 15/10/2018 on the file of XIX Additional Chief Metropolitan magistrate, Bengaluru which was confirmed in Criminal Appeal No.2267/2018 dtd. 26/2/2021 on the file of LXIV Additional City Civil & Sessions Judge, for the offence punishable under Sec. 138 of the Negotiable Instruments Act.

(3.) At the outset, Sri.Ismail Muneeb Musba, learned counsel for the revision petitioner submitted that in the event this Court confirming the order of conviction, it may consider the reduction of the sentence, as the learned Trial Magistrate has imposed the double the cheque amount without assigning any reasons in the impugned judgment which has been blindly confirmed by the learned judge in the First Appellate Court.