A.K. AIJAZ AHMED Vs. NAIJAZ AHMED SHARIFF

JUDGEMENT

(1.) This Criminal Revision Petition is filed by the petitioner being aggrieved by the judgment of conviction and sentence passed by the XIII Additional Chief Metropolitan Magistrate, Bengaluru in C.C.NO.30097/1999 for having convicted and sentenced to pay fine of Rs. 2,60,000/- and in default of payment of fine, he shall undergo simple imprisonment for 6 months for the offence punishable under Section 138 of Negotiable Instrument Act (referred as N.I.Act) and the same was confirmed by the Fast Track Court (Sessions)-XI, Bengaluru in Criminal Appeal No.22/2010 dated 26.08.2010.

(2.) Heard both the learned counsel and perused the records.

(3.) The ranks of the parties before the trial Court is retained for the sake of convenience.