THREJA Vs. JAYALAXMI

JUDGEMENT

(1.) The present revision petition is filed under Section 397 Cr.P.C., challenging the Judgment of conviction and sentence of fine imposed on the petitioner by the learned 16th ACMM., Bangalore in C.C. No.2542/2008 and affirmation of the same by the first Appellate Court in Crl.A. No.967/2008. The petitioner was accused in C.C. No.2542/2008, in a case instituted by the respondent/complainant for the offence punishable under Section 138 of the Negotiable Instruments Act [hereinafter referred to as the "N.I. Act" for short].

(2.) The parties will be referred to as the complainant and the accused, as per their rank given in the trial Court.

(3.) The facts leading under the present revision petition in terms of Section 397 Cr.P.C. is as follows: