M MANJULA Vs. DHARMI CHAND JAIN

JUDGEMENT

(1.) Heard Sri Sampath, learned counsel for the petitioner and Sri B.Sateesh, learned counsel for the respondent.

(2.) The revision petitioner is the accused who is convicted for the offence punishable under Sec. 138 of the Negotiable Instruments Act, in C.C.No.29767/2009 on the file of the XV Addl. CMM, Bengaluru, by the Order dtd. 24/6/2014, whereunder, accused was required to pay fine of Rs.52,000.00 of which Rs.50,000.00 is payable to the complainant as compensation and Rs.2,000.00 to be appropriated as defraying expenses to the State.

(3.) Being aggrieved by the said Order of conviction and sentence, accused filed an appeal on the file of the XLV Addl. City Civil and Sessions Judge, Bengaluru, (CCH-55) in Crl.A.No.769/2014 dtd. 23/7/2015, which came to be dismissed confirming the Order passed by the learned Trial Magistrate.