LAWS(KAR)-2024-11-55

K.K.RANGARAJU Vs. M.B.NARAYANASWAMY

Decided On November 04, 2024
K.K.Rangaraju Appellant
V/S
M.B.Narayanaswamy Respondents

JUDGEMENT

(1.) Heard Sri.A.N.Radha Krishna, learned counsel for the revision petitioner and Smt.N.R.Girisha, learned counsel for the respondent.

(2.) Accused who suffered an order of conviction in CC No.108/2012 dtd. 26/8/2015 on the file of Civil Judge and JMFC, Yelandur for the offence punishable under Sec. 138 of the Negotiable Instruments Act and as against the cheque amount of Rs.75,000.00, learned Trial Magistrate ordered to pay fine in a sum of Rs.1,32,250.00 with default of simple imprisonment for a period of one year of which sum of Rs.1,22,250.00 was ordered to be paid as compensation to the complainant which was confirmed in Crl.A.No.27/2015 dtd. 4/6/2016 on the file of Prl. District and Sessions Judge, Chamarajanagar has preferred this present revision.

(3.) Facts in the nut shell for disposal of the revision petitioner are as under: