FRESCO FOODS PVT LTD Vs. SUDHIEP

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned counsel for the respondent.

(2.) Proceedings have been instituted under Section 138 of Negotiable Instruments Act and the same was tried in C.C. 26844/2011 on the file of the XIV Addl. Chief Metropolitan Magistrate, Bengaluru. The Court by its order dated 10.09.2013 awarded imprisonment for three months for the offences punishable under Section 138 of N.I. Act and further directed the accused to pay compensation of Rs.6,50,000/- to the respondent towards loss an injury and further to pay a fine of Rs.5,000/- to the State out of the total compensation and in default of payment of compensation/fine to suffer simple imprisonment for 15 days.

(3.) The order of conviction was challenged in Criminal Appeal No.25128/2013 before the Fast Track Court-III, Mayo Hall, Bengaluru and the Fast Track Court by its order dated 9.12.2014 confirmed the order passed by the Trial Court against which this Crl.R.P is filed.