SHANKARANARAYANA SHETTY Vs. M CHANDRU

JUDGEMENT

(1.) Heard the learned counsel for both parties.

(2.) This revision petition is filed under Section 397 of Cr. P. C. r/w Section 401 of Cr. P. C. questioning the correctness and legality of the judgment and order, dated 10.9.2014 passed in Cri. A. No. 40/2014 by the Prl. District & Sessions Judge, Mysuru, confirming the Judgment and Order, dated 28.12013 passed in C. C. No. 729/2012 by the I Addl. Civil Judge and JMFC., Mysuru.

(3.) The Courts below have concurrently held, the petitioner guilty of the offence punishable under Section 138 of the N. I. Act. The petitioner has been imposed with a fine of Rs. 6,60,000/- and in default of payment of fine to undergo simple imprisonment for a period of six months.