R. RAJENDRAN Vs. A.J. YUVARAJ REDDY

JUDGEMENT

(1.) This Criminal Revision Case is filed by the petitioner - accused, R. Rajendran, assailing the judgment in Criminal Appeal No.8 of 2007 dated 17- 03-2008 passed by the learned Special Judge for trial of offences under the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - cum - VI Additional Metropolitan Sessions Judge, Secunderabad confirming the conviction and sentence passed against him (accused) for the offence punishable under Section 138 of the Negotiable Instruments Act, 1881 (for short "NI Act") in C.C. No.762 of 2002 dated 02/05-01-2007 passed by the learned XI Additional Chief Metropolitan Magistrate, Secunderabad.

(2.) The revision petitioner is accused, respondent No.1 is the complainant and respondent No.2 is the State.

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