DR.BABY V. Vs. STATE OF KERALA

JUDGEMENT

(1.) The revision petitioner is the accused in the case S.T No. 129/2013 on the file of the Court of the Chief Judicial Magistrate, Kollam.

(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 to simple imprisonment for a period of two months and also directed her to pay an amount of Rs. 1,77,000/- as compensation to the complainant and in default of payment of compensation, to undergo simple imprisonment for a period of one month.

(3.) The petitioner filed Crl.A.No. 46/2017 before the Court of Session, Kollam challenging the order of conviction and sentence passed against her by the trial court. The appellate court confirmed the conviction as well as the sentence against the petitioner and dismissed the appeal.