ROHITH GULGULIA Vs. AMESH B. GOWDA

JUDGEMENT

(1.) Heard Sri I.S.Pramod Chandra, learned counsel for the revision petitioner and Sri M.K. Venkatramana, learned counsel for the respondent.

(2.) Accused who suffered an order of conviction in C.C No.9021/2012 dtd. 3/5/2016 passed by the XIX Addl. CMM, Bengaluru, for the offence punishable under Sec. 138 of the Negotiable Instruments Act, confirmed in Criminal Appeal No.665/2016 dtd. 3/5/2018 on the file of the LXVII Addl. City Civil and Sessions Judge, Bengaluru, is the revision petitioner.

(3.) Facts in the nutshell which are utmost necessary for disposal of the present revision petition are as under: In respect of a dishonored cheque issued by the revision petitioner/accused towards the payment of price of silver oak wooden logs purchased by him, complainant has sought for action against the accused by filing a criminal complaint under Sec. 200 of the Code of Criminal Procedure.