PRABHAKAR MURTHY Vs. S.G. SHANKARAIAH

JUDGEMENT

(1.) The present revision petition is filed under Section 397 read with Section 401, Cr.P.C. challenging the judgment of conviction and sentence passed by the XVI Additional Chief Metropolitan Magistrate, Bengaluru, in C.C.11677/08 and affirmation of the same in Crl.A.621/11 on the file of Fast Track Court-VII. Petitioner was the sole accused in the said complaint filed by the respondent for the offence punishable under Section 138 of the Negotiable Instruments Act (hereinafter referred to as the Act, for brevity).

(2.) After contest, the petitioner has been convicted and sentenced to pay Rs.2.22 lakhs as fine and out of the same, Rs.2,20 lakhs to be paid as compensation to the respondent-complainant vide judgment dated 31.1.2011. Against the said judgment of conviction and sentence, an appeal was filed in terms of Section 374(3), Cr.P.C. in Crl.A.621/11, and the said appeal came to be dismissed by confirmation of judgment passed by the trial court. Hence this revision petition is filed challenging the concurrent finding.

(3.) The facts leading to the filing of this revision petition are as follows: