MANDAVA RAMESH Vs. BODDU KRANTHI KUMAR VIJAYAWADA

JUDGEMENT

(1.) This Criminal Revision case is filed under Ss. 397 and 401 of Criminal Procedure Code (for short, 'Cr.P.C.'), assailing the judgment dtd. 21/3/2017 passed in Criminal Appeal No.35 of 2016 by the learned VII Additional District and Sessions Judge, Vijayawada, whereby and whereunder the judgment dtd. 28/1/2016 passed in C.C.No.674 of 2015 by the learned II Special Magistrate, Vijayawada convicting the accused for the offence punishable under Sec. 138 of the Negotiable Instruments Act, was confirmed.

(2.) The Criminal Revision Petitioner was the accused and the 1st respondent was the complainant in C.C.No.674 of 2015. The trial court convicted the accused and assailing the same he had preferred Criminal appeal and the same having been dismissed, he preferred this Criminal Revision Case.

(3.) For sake of convenience, the parties, hereinafter will be referred to with their status in C.C.No.674 of 2015, i.e. to say the 1st respondent herein will be referred to as, 'the complainant' and the criminal revision petitioner will be referred to as, 'the accused'.