T.H.MANJUNATHA Vs. G.D.SRIRANGAIAH

JUDGEMENT

(1.) Heard Sri Sateesh appearing for N. Suresha, counsel for the revision petitioner and Sri Subhash Chandra Bose, learned counsel for the respondent.

(2.) Accused who suffered an order of conviction in C.C.No.359/2010, on the file of Civil Judge and JMFC., Koratagere, confirmed in Crl.A.No.5007/2020, on the file of IV Additional District and Sessions Judge, Tumakuru-Madhugiri, has filed this present revision.

(3.) Facts in brief which are utmost necessary for disposal of the present revision petition are as under: A complaint came to be lodged under Sec. 200 Cr.P.C., alleging the commission of the offence by the accused under Sec. 138 of Negotiable Instruments Act.