P. SADASIVAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Leave granted.

(2.) Heard the learned counsel for the both the parties.

(3.) The conviction of the petitioner has been recorded under Section 138 of the Negotiable Instruments Act and a sentence of six months' simple imprisonment was awarded therefore. The petitioner was also ordered to pay a compensation of an amount of Rs. 40,000 to the complainant with costs of Rs. 1,000.