DEEVI SRINIVASA CHARYULU Vs. STATE OF A.P.

JUDGEMENT

(1.) Assailing the judgment dtd. 12/1/2011 in Crl.A.No.320 of 2009 on the file of the Court of learned XI Additional Sessions Judge (FTC), Guntur at Tenali, confirming the conviction and sentence imposed by the judgment dtd. 1/9/2009 in C.C.No.25 of 2009 on the file of the Court of learned I Additional Judicial Magistrate of First Class, Tenali, for the offence under Sec. 138 of Negotiable Instruments Act (hereinafter referred to as "N.I.Act"), the petitioner/accused filed the present criminal revision case under Sec. 397 r/w.401 of the Criminal Procedure Code, 1973.

(2.) The revision case was admitted on 25/1/2011 and the sentence of imprisonment imposed against the petitioner was suspended, vide orders in Crl.R.C.M.P.No.168 of 2011.

(3.) The shorn of necessary facts are that: