D KOTESWARA RAJU Vs. G V S PRASAD

JUDGEMENT

(1.) Questioning the judgment dated 18-1-2002 rendered in Criminal Appeal No.65 of 2001 on the file of the IV Additional Metropolitan Sessions Judge, Hyderabad whereunder, the conviction of the petitioner- accused for the offence punishable under Section 138 of the Negotiable Instruments Act (for short 'the Act') and the sentence of rigorous imprisonment for a period of six months as imposed by the XXIII Metropolitan Magistrate, Hyderabad in C.C. No.36 of 2000, dated 20-1-2001, was confirmed, the petitioner-accused preferred the present criminal revision.

(2.) The revision petitioner herein is the sole accused and the respondent is the complainant before the Court below.

(3.) The brief facts that are necessary for disposal of the present case, are as follows :