MANJULA THIMMAPPA Vs. K VENUGOPALRAJU

JUDGEMENT

(1.) In this petition challenging the judgment rendered by the First Appellate Court in Crl.A.No.27/2016, dated 22.04.2019, whereby dismissal of the appeal by confirming the judgment of conviction and order of sentence passed by the trial Court in C.C.No.836/2012, dated 17.08.2016 for the offence punishable under Section 138 of N.I.Act, which is incorporated in the operative portion of the order.

(2.) Factual matrix of this petition are as under:

(3.) The accused has preferred an appeal against the judgment of conviction and order of sentence passed by the First Appellate Court in Crl.A.No.27/2016, whereby the appeal was came to be dismissed in its order dated 22.04.2019 by confirming the judgment of conviction and order of sentence held by the trial Court in C.C.No.836/2012 dated 17.08.2016 for the offence punishable under Section 138 of N.I.Act.