SHANKARGOUDA Vs. KISHAN RAO

JUDGEMENT

(1.) The petitioner has approached this Court calling in question the judgment of conviction and sentence passed by the III Addl. Civil Judge (Jr.Dn.) & JMFC, Kalaburagi in CC No. 1362/2006 for the offence punishable under Sec. 138 of the Negotiable Instruments Act imposing fine of Rs. 2,50,000/ - and also sentencing him to undergo Simple Imprisonment for six months, in default of payment of the said amount. The Court has also awarded compensation of Rs. 2,45,000/ - in favour of the complainant and Rs. 5,000/ - as fine to be credited to the State.

(2.) The petitioner has also called in question the order passed by the Fast Track Court I in Criminal Appeal No. 46/2009 wherein the learned Judge has confirmed the order of the Trial Court passed in CC No. 1362/2006 dated 6.6.2009.

(3.) For the purpose of easy understanding and convenience, the ranks of the parties are retained as per their ranks before the Trial Court.