B.H.SHIVANANDA Vs. S.SATHISH CHAWLA

JUDGEMENT

(1.) This Criminal Revision Petition is filed by the petitioner, being aggrieved by the judgment of conviction and order of sentence dtd. 1/3/2014 in C.C.No.26550/2011 on the file of XIV Additional Chief Metropolitan Magistrate, Bengaluru and its confirmation judgment and order dtd. 25/7/2015 in Crl.A.No.25080/2014 on the file of LVII Additional City Civil and Sessions Judge at Mayo Hall Unit, Bengaluru (CCH-58), has filed this revision petition seeking to set aside the concurrent findings recorded by the Courts below, wherein the petitioner / accused was convicted for the offence punishable under Sec. 138 of the Negotiable Instruments Act, 1881 (for short 'N.I Act').

(2.) The ranks of the parties in the Trial Court will be considered henceforth for convenience. Brief facts of the case :

(3.) It is the case of the complainant that the accused is an absolute owner of the property situated at Mudhugurki Village, Vijipura Hobli, Devanahalli Taluk, Bengaluru Rural District and he intended to sell it to the complainant. The complainant on negotiation, paid a sum of Rs.2,96,000.00 and got the sale agreement executed.