JAVERILAL Vs. MUDDURANGAIAH

JUDGEMENT

(1.) Heard Sri C.V.Annaiah, learned counsel for the revision petitioner and Sri Allah Bakash M, learned counsel for the legal representatives of original complainant Sri Muddurangaiah.

(2.) The accused who suffered an order of conviction for the offence punishable under Sec. 138 of the Negotiable Instruments Act in C.C.No.24235/2007 and ordered to pay a sum of Rs.3,50,000.00 as the compensation with a default sentence of simple imprisonment for a period of six months which was confirmed in Criminal Appeal No.643/2013 has preferred the present revision petition.

(3.) The facts in brief which are necessary for disposal of the revision petition are;