LAKSHMI Vs. R HANUMANTHARAJU

JUDGEMENT

(1.) Heard the learned counsel appearing for the Revision petitioner-accused.

(2.) Perused the grounds urged in the Revision Petition and also the judgment and order of conviction passed by the Court below. The Revision petitioner-accused has been convicted for the offence punishable under Section 138 of Negotiable Instrument Act. When he preferred an appeal before the First Appellate Court, appeal also came to be dismissed confirming the judgment and order of the trial Court.

(3.) Being aggrieved by the same and challenging the legality and correctness of the judgment of the courts below, Revision petitioner-accused is before this Court.