A M HARISH GOWDA Vs. CHALUVARAJU H S

JUDGEMENT

(1.) Heard Sri Praveen Kumar K.S., learned counsel for the revision petitioner and Sri A Lourdu Mariyappa, learned counsel for the respondent.

(2.) Accused who has been convicted for the offence punishable under Sec. 138 of Negotiable Instruments Act ('Act' for short) in C.C.No.278/2016, dtd. 26/10/2016 on the file of Senior Civil Judge, K.R. Nagar, which was confirmed in Crl.A.No.218/2016, on the file of VIII Additional District and Sessions Judge, Mysuru, sitting at Hunsur, has preferred the present revision petition.

(3.) Facts in brief which are utmost necessary for disposal of the revision petition are as under: