DONAVALLI NAGENDER RAO Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Revision Case, under Sections 397 and 401 of Code of Criminal Procedure, 1973, is filed by the petitioner/accused aggrieved by the order, dated 31.10.2019, passed in Crl.M.P.No.144 of 2019 in Crl.A.No.812 of 2019 by the learned XIV Additional Metropolitan Sessions Judge, Ranga Reddy District at L.B.Nagar.

(2.) Heard the learned counsel appearing for the parties. Perused the record.

(3.) The learned VII Special Magistrate, Hasthinapuram, L.B.Nagar, vide Judgment, dated 30.09.2019, in C.C.No.14 of 2016 (old C.C.No.84 of 2015) found the 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 simple imprisonment for a period of six (6) months and to pay fine of Rs.22,10,000/-, in default to undergo simple imprisonment for three months.