D.B.JATTI Vs. NARAINDAS BODARAM

JUDGEMENT

(1.) Heard Sri.Chethan A. C., learned counsel for the revision petitioner. None present on behalf of the respondent.

(2.) The present revision petition is filed by the revision petitioner challenging the order of conviction and sentence passed in CC NO.17696/2013 dtd. 7/11/2017 on the file of XX Additional Chief Metropolitan Magistrate, Bengaluru which was confirmed in Criminal Appeal No.1693/2017 dtd. 31/5/2021 on the file of LXIX Additional City Civil and Sessions Judge, Bengaluru (CCH 70) for the offence punishable under Sec. 138 of the Negotiable Instruments Act.

(3.) Brief facts of the case which are utmost necessary for disposal of the revision petition are as under: