P SATYA NARAYANA Vs. C H JAYATHERTHA

JUDGEMENT

(1.) CONVICTED accused is in revision against the judgment in Crl. A. 32/06 passed on 28. 6. 2006 confirming the judgment in c. C. 1871/05 passed on 10. 2. 2006 on the file of Judicial Magistrate First class-II, Davanagere, convicting the accused for the offence punishable under Section 138 of the Negotiable Instruments Act, 1881 (in short, referred to the Act ).

(2.) HEARD both sides.

(3.) THE relevant facts for consideration are: