A.V RAMPRASAD, S/O VENUGOPALACHAR, AGED ABOUT 36 YEARS, RESIDING AT NO. 55, B SECTOR, DASARAHALLI ROAD, AMRUTHANAGARA POST, BENGALURU Vs. CHANDRASHEKHAR. D, S/O DURGAIAH. P, AGED ABOUT 31 YEARS, RESIDING AT NO. 102, 1ST FLOOR, 4TH CROSS, 4TH MAIN, 5TH PHASE, WEST OF CHORD ROAD, MAHAGANAPATHI NAGARA, BENGALURU

JUDGEMENT

(1.) Though the matter is listed for admission, with the consent of both sides, it is taken up for final disposal.

(2.) This revision petition is preferred by the revision petitioner - accused against the judgment and order of conviction dated 10.12014 passed by the XX ACMM, Bengaluru in C.C.No. 17990/2013 and also the judgment and order dated 06.04.2015 passed by the LVI Addl. Sessions Judge, Bengaluru in CRL.A.No.71/2015.

(3.) By the judgment and order of conviction, the trial Court convicted the revision petitioner for the offence punishable under Sec. 138 of Negotiable Instruments Act and sentenced to pay fine of Rs. 8,05,000.00 and in default thereof he shall suffer simple imprisonment for one year. Being aggrieved by the judgment and order of conviction, the revision petitioner herein preferred the appeal before the first appellate Court and the said appeal also came to be dismissed by confirming the judgment and order of conviction passed by the trial Court. Being aggrieved by the same, the revision petitioner is before this Court in this petition.