K.U. KUMAR, S/O LATE K. UTHAPPA, S.V.T, ROAD, KOPPA-577126, CHICKMAGALORE DISTRICTS Vs. SRI.M.R. ASHOKA

JUDGEMENT

(1.) THOUGH the matter was posted today for admission with the consent of the counsel, it is taken up for final hearing.

(2.) THE revision petitioner has challenged the concurrent findings of his conviction and sentence passed by the courts below for the charges under Section 138 of Negotiable Instrument Act ('N.I'. Act for short).

(3.) DURING the trial the respondent was examined as FW -1, two witnesses were examined as PWs -2 and 3 and the documents got marked as Ex.P -1 to 6. The statement of the petitioner was recorded under Section 313 of Cr.P.C. The respondent examined himself as DW -1 and one witness was examined as DW -2. The trial Court heard the respective counsel for the parties and appreciated the evidence materials placed on record convicted the petitioner for the above said charge and ordered him to pay a fine of Rs. 1,000/ - and simple imprisonment for a period of six months with compensation of Rs. 3,20,000/ - and the appeal against the conviction and the sentence was dismissed on merits. Hence, the petitioner has approached this Court in revision.