B.M. UMESH Vs. S.B. MUNIYAPPA

JUDGEMENT

(1.) Though this appeal is posted for admission, by the consent of the counsel appearing for the appellant and the respondent, it is taken up for final hearing.

(2.) This appeal is directed against the judgment dated 19.03.2010 in C.C.No.7045/2008 on the file of XII Additional Chief Metropolitan Magistrate, Bangalore City, whereby the respondent-accused has been convicted for the offence punishable under section 138 of NI Act.

(3.) The facts in brief which gave rise to this appeal are as under: