KRISHNA B MAYENKAR Vs. KAMAKSHI AQUATICS PVT LTD

JUDGEMENT

(1.) THIS criminal revision is by the accused who has been convicted and sentenced under Section 138 of the Negotiable instruments Act, 1881 by the learned J. M. F. C. , Panaji in C. C. No. 330/oa/2001/c.

(2.) THE accused has been sentenced to undergo S. I. for a period of 5 months and to pay compensation of Rs. 76,400/, to the complainant.

(3.) THE accused preferred an appeal to the Court of Session but the same came to be dismissed by Order dated 18102005.