G. THIMMAPPA Vs. SHIVARAJ

JUDGEMENT

(1.) Heard the learned counsel appearing for the parties.

(2.) The present petition is filed under Section 397 of Cr.P.C., challenging the concurrent finding given by the learned JMC Court-II at Raichur in Criminal Case No.600/2007 and affirmation of the same by the learned Second Additional Sessions Judge at Raichur in Criminal Appeal No.1/2014.

(3.) The petitioner was the accused in Criminal Case No.600/2007 in the case initiated by the respondent herein for the offence punishable under Section 138 of Negotiable Instruments Act, 1881, (for short 'the Act'), on filing the complaint before the learned JMFC Court.