V RAMANI Vs. M ANNADURAI

JUDGEMENT

(1.) Though the case has been listed on Saturday itself, i.e., [29.08.2015] mentioning that this case will be listed under the caption "old year cases" on Wednesday, i.e., on 02.09.2015, when the matter is taken up today, there is no representation on either side and on a perusal of the docket sheet, it is seen that the petitioner has not appeared before this Court right from the date of filing this case and the same is pending without even serving notice on the other side, for the past six years. Hence, the Criminal Revision Case is taken up for disposal on merits as per the judgment of the Hon'ble Supreme Court reported in [K.S.Panduranga vs. State of Karnataka, 2013 3 SCC 721].

(2.) The petitioner is the sole accused in C.C.No.18 of 2006 on the file of the learned II Additional District Munsif, Ulundurpet and he has been convicted for the offence under Section 138 of the Negotiable Instruments Act and sentenced to undergo simple imprisonment for a period of one year and to pay a fine of Rs.5,000/-, in default, to undergo simple imprisonment for another six months. As against the conviction and sentence imposed, the petitioner filed Crl. Appeal No.8 of 2009 and the first appellate Court by judgment dated 13.07.2009 confirmed the same. Aggrieved by the same, the present Criminal Revision Case is filed.

(3.) The case of the complainant in brief is as follows: