K N ASHEEL Vs. UNION BANK OF INDIA

JUDGEMENT

(1.) The revision petitioner was convicted and sentenced by the trial court under Section 138 of the Negotiable Instruments Act (in short, 'the N.I.Act'). The revision petitioner filed appeal against the said conviction and sentence. The appellate court as per judgment in Crl.A.16/2012, set aside the conviction and sentence passed by the trial and remitted the matter to the trial court to enable the complainant to adduce further evidence to prove the case of the complainant, against which this revision petition has been filed.

(2.) Service is complete. However, there is no appearance for the first respondent.

(3.) Heard the learned counsel for the revision petitioner and the learned Public Prosecutor.