SHAMSUDDIN Vs. T.M.RAMAKRISHNAPPA

JUDGEMENT

(1.) This revision petition is preferred by the accused against the conviction and sentence passed by the Trial Court for the offence punishable under Sec. 138 of N.I Act, which is confirmed by the Appellate Court.

(2.) The accused was sentenced to undergo S.I for a period of six months and to pay a fine of Rs.3,60,000.00 for the offence punishable under Sec. 138 of N.I Act and in default of payment of fine, to undergo S.I for further period of three months. Out of the fine amount, a sum of Rs.3,50,000.00 was ordered to be paid to the complainant as compensation and the remaining sum of Rs.10,000.00 was defrayed as prosecution expenses and remitted to the State.

(3.) The learned counsel for the petitioner has filed an application under Sec. 147 of N.I Act R/w Sec. 320 of the Code of Criminal Procedure, wherein it is stated that the entire cheque amount of Rs.3,50,000.00 has been paid to the complainant on 12/8/2022 and the complainant has received the said amount and endorsed his signature on the order sheet maintained by the Trial Court.