KONGALA RAMANJANEYULU Vs. I.G.CHIRANJEEVA RAO

JUDGEMENT

(1.) A convict for the offence under Sec. 138 of the Negotiable Instruments Act, 1881 (for short, 'the N.I.Act') preferred this criminal revision under Ss. 397 and 401 Cr.P.C. seeking for his acquittal. Respondent No.1 is the complainant before the learned trial Court. On his complaint, this revision petitioner was prosecuted in C.C.No.64 of 2005 and learned III Metropolitan Magistrate, Vijayawada after due trial and hearing, by its judgment dtd. 11/10/2006 found the revision petitioner guilty for the offence under Sec. 138 of the N.I.Act and convicted him and sentenced him to undergo rigorous imprisonment for one year and pay a fine of Rs.5,000.00 with a default sentence of simple imprisonment for two months.

(2.) The convict carried the matter in appeal in Criminal Appeal No.234 of 2006. Learned VIII Additional District and Sessions Judge (Fast Track Court), Vijayawada after due hearing on both sides by its judgment dtd. 9/7/2009 found the trial Court's judgment right on facts and in law and found no merit in the appeal and dismissed the same.

(3.) It is in challenge to these above referred judgments, the present revision is filed urging the following grounds: