C. NIRANJAN YADAV Vs. D. RAVI KUMAR

JUDGEMENT

(1.) Heard Sri Sateesh Chandra K.V., learned counsel for the revision petitioner, and Sri G. Lakshmeesh Rao, learned counsel for the respondent.

(2.) The accused who suffered an order of conviction under Sec. 138 of the Negotiable Instruments Act, 1881 (for short, 'Act') in Criminal Case No.17 of 2016 confirmed in Criminal Appeal No.131 of 2019 has preferred this revision petition.

(3.) The facts in brief which are utmost necessary for disposal of this revision petition are as under: