SHYMA T.K Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the accused in the case C.C.No.150/2018 on the file of the Court of the Judicial First Class Magistrate-III, Hosdurg.

(2.) The trial court found the petitioner guilty of the offence punishable under Section 138 of the Negotiable Instruments Act, 1881 (hereinafter referred to as 'the Act') and convicted her thereunder and sentenced her. The petitioner has not produced copy of the judgment of the trial court. Therefore, it is not known what is the nature of the sentence imposed on her.

(3.) The petitioner filed Crl.A.No.93/2019 before the Court of Session, Kasaragod challenging the order of conviction and sentence passed against her by the trial court. The Sessions Court admitted the appeal.