EMINENCE BUILD TECH. PVT. LTD. Vs. V.VIJAYAKUMAR

JUDGEMENT

(1.) Heard Sri.Chandan.B.K. for Mr.Bhadravadi Siddeswara, learned counsel for the revision petitioner. None appears for the respondent.

(2.) Accused, who have suffered an order of conviction in C.C.No.31784/2014 dtd. 17/1/2017 on the file of the XIII Additional Chief Metropolitan Magistrate, Bengaluru for the offence punishable under Sec. 138 of the Negotiable Instruments Act, 1881 (hereinafter referred to as 'NI Act' for short) and confirmed in Crl.A.No.214/2017 dtd. 10/12/2020 by the LXII Additional City Civil & Sessions Judge, Bengaluru and ordered to pay a fine of Rs.8,00,000.00 of which Rs.7,90,000.00 as compensation to the complainant and Rs.10,000.00 towards defraying expenses of the State, have preferred this present revision.

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