G K JAYA RAMAN Vs. NAMBUR LABORATORIES

JUDGEMENT

(1.) This Criminal Revision Case has been filed by the petitioner G.K. Jaya Raman, assailing the judgment in Criminal Revision Petition No.43 of 2008 dated 23-03-2009 passed by the learned III Additional Sessions Judge (Fast Track Court), Nellore, whereby the learned Sessions Judge while confirming the conviction and sentence of imprisonment of the accused, passed by the learned II Additional Judicial Magistrate of First Class, Nellore in C.C. No.777 of 2005 dated 09-04-2008 for the offence under Section 138 read with 142 of Negotiable Instruments Act 1881 (for short "NI Act"), enhanced the compensation amount from Rs.75,000/- to Rs.1,29,000/-.

(2.) The petitioner herein is accused - G.K. Jaya Raman and respondent No.1 firm is the complainant - M/s. Nambur Laboratories.

(3.) For the sake of convenience, the petitioner and respondent No.1 are referred to as accused and the complainant respectively.