GANESH TRADERS Vs. TEGGINAMANI SALES CORP.

JUDGEMENT

(1.) Heard Sri.Chinmay G. Bhat, learned counsel for the petitioners and Sri.S.N. Hanchinamani, learned counsel for the respondent.

(2.) Revision petitioner is the accused who suffered an order of conviction in C.C. No.305/2020 for the offence punishable under Sec. 138 of Negotiable Instruments Act, 1981(for short hereinafter 'NI Act') and ordered to pay compensation in a sum of Rs.24,44,200.00 of which Rs.24,39,200.00 is to be paid as compensation to the complainant and Rs.5,000.00 towards the defraying expenses of the State.

(3.) Order of conviction and sentence got confirmed in Crl.A.No.5016/2023.