AMPILY L. Vs. BHAMA

JUDGEMENT

(1.) Heard Sri.Pratheep K. C., learned counsel for the petitioner.

(2.) The present revision petition is filed by the accused challenging the order of conviction and sentence passed in CC No.1151/2016, who has been convicted for the offence punishable under Sec. 138 of the Negotiable Instruments Act which was confirmed in Criminal Appeal No.210/2019.

(3.) Brief facts of the case which are utmost necessary for the disposal of the present revision petition are as under: