MALLARI Vs. KASHINATH

JUDGEMENT

(1.) "Whether the impugned order of conviction and sentence passed by II Addl. Civil Judge and JMFC, Bijapur in C.C. No. 1176/2004 and confirmed by the II Addl Sessions Judge, Bijapur in Criminal Appeal No. 42/2008 suffers illegality and impropriety"? is the question involved in this case.

(2.) Petitioner was the accused and respondent was the complainant before the Trial Court. The parties will be referred to henceforth to as per their ranks before the trial Court.

(3.) Respondent filed complaint before the trial Court against the petitioner under section 200 Code of Criminal Procedure seeking prosecution of the petitioner for the offence punishable under section 138 Negotiable Instrument Act.