G. RAMACHANDRA REDDY Vs. G. AMBIKA

JUDGEMENT

(1.) This Revision Petition is filed challenging the judgment dtd. 7/12/2023 passed in Crl.Appeal No.27/2022 by the III Additional District and Sessions Judge, Chikkaballapura, whereunder the judgment of conviction passed in CC.No.208/2018 by the Civil Judge and JMFC, Bagepalli dtd. 26/8/2022 has been confirmed whereunder the petitioner/ accused has been convicted for the offence punishable under Sec. 138 of Negotiable Instruments Act, 1881 (hereinafter referred as to 'NI Act').

(2.) The respondent is present. A memo for settlement has been filed and it is signed by the petitioner's counsel and respondent and her counsel.

(3.) The memo reads thus: