B.S.ANANTH Vs. K.M.GANESH

JUDGEMENT

(1.) Heard Sri Yashas.K, learned counsel for the petitioner and also Sri Shankarappa, learned counsel for the respondent.

(2.) The accused, who has been convicted for the offence punishable under Sec. 138 of the Negotiable Instruments Act, 1881 (for short 'the Act') in C.C.No.33396/2006 challenged the same before the District Court in Crl.A.No.832/2020, wherein the order of conviction and sentence has been confirmed. Being aggrieved by the same has preferred the above revision petition.

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