SINDU S. Vs. CHINNAMMA THOMAS

JUDGEMENT

(1.) The revision petitioner is the accused in the case C.C.No.9/2017 on the file of the Court of the Judicial First Class Magistrate-IV, Alappuzha.

(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. The trial court sentenced the petitioner to pay a fine of Rs.9,50,000/- and in default of payment of fine to undergo simple imprisonment for a period of three months. The trial court also directed that, if the fine amount was realised, it shall be paid to the complainant as compensation.

(3.) The petitioner filed Crl.A.No.5/2018 before the Court of Session, Alappuzha challenging the order of conviction and sentence passed against her by the trial court. The appellate court confirmed the conviction as well as sentence against the petitioner and dismissed the appeal.