K P MATHEW Vs. PAUL MATHEW

JUDGEMENT

(1.) The Order of the Court was as follows : Leave granted.

(2.) A complaint was lodged stating that the appellant before us has committed an offence punishable under Section 138 of Negotiable Instrument Act and he was convicted and sentenced to undergo simple imprisonment for one year and was also imposed a fine of Rs. 1,25,000/- in default to undergo simple imprisonment for three months by order dated 20th August 1998 of the learned Magistrate.

(3.) Aggrieved by that order the matter was carried in appeal to the Sessions Court which affirmed the conviction and sentence imposed by the learned Magistrate.