VUNNAM ANKAIAH Vs. SHRIRAM CITY UNION FINANCE LIMITED

JUDGEMENT

(1.) This Criminal Revision Case is filed under Sec. 397 and 401 Cr.P.C. challenging the guilt, conviction and sentence inflicted against the revision petitioner for the offence under Sec. 138 of the Negotiable Instruments Act 1881 (for short 'N.I.Act 1881').

(2.) On the complaint of Respondent No.1 herein this revision petitioner was prosecuted in C.C.No.461 of 2005 and after due trial, the learned II-Additional Judicial Magistrate of First Class, Ongole by a judgment dtd. 2/2/2006 found him guilty for the offence under Sec. 138 of N.I.Act and convicted him and sentenced him to undergo simple imprisonment for a period of three months and he was further directed to pay Rs.11,662.00 as compensation to Respondent No.1 herein in terms of Sec. 357(3) Cr.P.C.

(3.) The convict assailed the said judgment in Criminal Appeal No.14 of 2006. After due hearing afforded to both sides learned V-Additional District and Sessions Judge (Fast Track Court) Ongole by a judgment dtd. 14/3/2007 dismissed the appeal and confirmed the judgment of the trial Court.