K.MAHIPAL REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Revision Case, under Sections 397 and 401 of the Code of Criminal Procedure, 1973 (for short, 'Cr.P.C.') is filed by the revision petitioner/accused aggrieved by the Judgment, dated 04.12.2017, passed in Crl.A.No.463 of 2014 by the III Additional Metropolitan Sessions Judge, Ranga Reddy District at L.B.Nagar.

(2.) The learned I Special Magistrate, Rajendranagar, Ranga Reddy District, vide its Judgment, dated 09.06.2014, in New C.C.No.1321 of 2011 found the revision petitioner/accused guilty of the offence punishable under Section 138 of the Negotiable Instruments Act, 1881 and accordingly, he was convicted and sentenced to undergo rigorous imprisonment for a period of six (6) months and to pay an amount of Rs.11,00,000/- towards compensation to the 2nd respondent-complainant. On appeal in Crl.A.No.463 of 2014, the learned III Additional Metropolitan Sessions Judge, Ranga Reddy District at L.B.Nagar, confirmed the Judgment passed by the trial Court. Aggrieved by the said Judgment, the revision petitioner preferred the present criminal revision case.

(3.) This Court, while admitting the revision case, vide order, dated 02.04.2018, directed the revision petitioner to deposit 50% of the compensation amount, as awarded by the trail Court, to the credit of New C.C.No.1321 of 2011 on the file of learned I Special Magistrate at Rajendranagar, Ranga Reddy District. Pursuant to the order of this Court, the revision petitioner has deposited an amount of Rs.5,50,000/- before the Ranga Reddy District Judicial Employees Mutually Aided Co-operative Society.