DUVVURI VENKATA RAMANA MURTHY Vs. SABBAVARAPU MAHALAKSHMI

JUDGEMENT

(1.) Assailing the judgment dtd. 14/3/2011 in Crl.A.No.64 of 2009 on the file of the Court of learned I Additional Metropolitan Sessions Judge, Visakhapatnam, confirming the conviction and sentence imposed by the judgment dtd. 25/3/2009 in C.C.No.671 of 2006 on the file of the Court of learned Special Judicial Magistrate of First Class (Prohibition and Excise), Visakhapatnam, for the offence under Sec. 138 r/w.142 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 19/4/2011 and the sentence of imprisonment imposed against the petitioner was suspended, vide orders in Crl.R.C.M.P.No.1390 of 2011.

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