CHERUKURI VENKATESWARA PRASAD Vs. CHELLA SUBBARAIDU

JUDGEMENT

(1.) The present Criminal Petition is preferred against an Order dtd. 25/4/2022 passed in Crl.M.P.No.36 of 2021 in Criminal Appeal No.24 of 2021 on the file of the Court of III Additional Sessions Judge, Rajampet, Kadapa District.

(2.) Heard Mr. Y.Srinivasa Murthy, learned Senior Counsel appearing for the petitioner and Mr.Balaji Medamalli for respondent No.1 and learned Assistant Public Prosecutor for respondent No.2.

(3.) The petitioner herein is the accused in C.C.No.31 of 2019 on the file of the Court of Judicial Magistrate of I Class, Railway Koduru. Pursuant to the complaint lodged by the 1st respondent herein, the petitioner was charged with the offence under Sec. 138 r/w 142 of Negotiable Instruments Act. The learned Magistrate vide Judgment dtd. 22/4/2021, convicted the petitioner after a full-fledged trial and sentenced him inter alia to undergo imprisonment for a period of one year while awarding compensation of Rs.10,00,000.00 to the complainant/1st respondent.