RAMESAN K. Vs. STATE OF KERALA

JUDGEMENT

(1.) The revision petitioner is the accused in the case C.C No.84/2016 on the file of the Court of the Judicial First Class Magistrate, Ramankary.

(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 him thereunder and sentenced him to undergo simple imprisonment for a period of one year and to pay a fine of Rs.10,00,000/- and in default of payment of fine, to undergo simple imprisonment for a period of six months. The trial court also directed that, if the fine amount is realised, it shall be paid to the complainant as compensation under Section 357(1) Cr.P.C.

(3.) The petitioner filed Criminal Appeal No. 218/2018 before the Court of Session, Alappuzha challenging the conviction entered against and the sentence imposed on him by the trial court. The appellate court confirmed the conviction as well as sentence and dismissed the appeal.