POLA BIXAMAIAH Vs. VANAPARTHY DAMODAR

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 docket order, dated 25.06.2019, passed in Crl.A.No.147 of 2016 on the file of Special Sessions Judge for Trial of SCs/STs (POA) Cases - cum- Additional District Judge, Nalgonda.

(2.) Heard the learned counsel for the petitioner, learned counsel for the 1st respondent, learned Additional Public Prosecutor representing the 2nd respondent-State and perused the record.

(3.) By Judgment, dated 01.09.2016, in C.C.No.87 of 2013 the learned Judicial Magistrate of First Class, Special Mobile Court, Nalgonda, 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 compensation of Rs.2,00,000/- to the 1st respondent-de facto complainant, within a period of two (2) months from the date of that judgment. In default of payment of compensation amount, the 1st respondent can recover the amount from the petitioner as per Section 421 Cr.P.C. Aggrieved by the said judgment, the petitioner preferred an appeal in Crl.A.No.147 of 2016 on the file of Special Sessions Judge for Trial of SCs/STs (POA) Cases-cum-Additional District Judge, Nalgonda, and the same is pending.