GOPAKUMAR Vs. DIJU RAMAKRISHNAN

JUDGEMENT

(1.) In this Revision Petition filed under S.397 read with S.401 CrPC the petitioner who was the accused in CC No. 770 of 2001 on the file of the Judicial First Class Magistrate, Paravur challenges the conviction entered and the sentence passed against him for an offence punishable under S.138 of the Negotiable Instruments Act, 1881 (hereinafter referred to as 'the Act'). The cheque amount was Rs.4,65,000/-. The fine / compensation ordered by the lower Appellate Court is Rs.4,65,000/-.

(2.) I heard the learned counsel for the Revision Petitioner and the learned Public Prosecutor.

(3.) The learned counsel appearing for the Revision Petitioner reiterated the contentions in support of the Revision.