PEDDINTI RAVI KUMAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Revision Case is directed against the judgment of the learned XIV Additional District and Sessions Judge-cum-XIV Additional Metropolitan Sessions Judge, Ranga Reddy District at L.B.Nagar, in Crl.A.No.1149 of 2015, dated 30.08.2016, confirming the conviction and sentence of simple imprisonment for a period of six months and a compensation of Rs.2,50,000/- for the offence punishable under Section 138 of the Negotiable Instruments Act, 1881, imposed against the revision petitioner/accused by the learned Special Magistrate, Court No.III, Kukatpally at Miyapur, in C.C.No.324 of 2015, dated 16.12.2015.

(2.) Brief facts of the case are that the revision petitioner/ accused had issued cheque bearing No.739331, dated 21.05.2015 for Rs.2,20,000/- to discharge the loan amount and when the said cheque was presented for realization, the same was returned unpaid with an endorsement 'account closed'. Thereafter, after following the procedure provided under Sections 138 and 142 of the Negotiable Instruments Act, the 2nd respondent/complainant filed the complaint and the same was taken on file by the trial Court.

(3.) During the course of trial, on behalf of the 2nd respondent/ complainant, P.Ws.1 and 2 were examined and got marked Exs.P1 to P7 to prove the guilt of the accused. On behalf of the 2nd respondent/complainant, D.Ws.1 to 3 were examined and got marked Exs.D1 to D13. On a perusal of the entire evidence, both oral and documentary, the trial Court found the revision petitioner/accused guilty of the offence punishable under Section 138 of the N.I. Act and accordingly convicted and sentenced him as stated supra.