MANDYA PIPE CENTRE Vs. SHANKUNTHALA C. MENDA

JUDGEMENT

(1.) Heard Sri. Vinod Kumar M, learned counsel for the petitioners and Sri. Prasanna Kumar, learned counsel appearing for Sri. Thejesh P, counsel for the respondents.

(2.) The revision petition is filed by accused persons in C.C.No.36600/2011 whereby they were convicted for the offence punishable under Sec. 138 of Negotiable Instruments Act ('N.I.Act' for short) and ordered to pay a fine of Rs.2,05,000.00, out of which a sum of Rs.2,00,000.00 was ordered to be paid as compensation to the complainant and the balance amount of Rs.5,000.00 towards the defraying expenses of the State confirmed in Crl.A.No.1327/2014.

(3.) The facts in the nutshell for the disposal of the criminal petition is as under: