SUHARA Vs. YOOSAF.A.K

JUDGEMENT

(1.) The petitioner is the accused in the case S.T. No. 131/2017 on the file of the Court of the Judicial First Class Magistrate-II, Ottapalam.

(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 undergo simple imprisonment for a period of three months. The trial court also directed the petitioner to pay an amount of Rs.5,00,000/- 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.Appeal No.265/2019 before the Court of Session, Palakkad challenging the order of conviction and sentence passed against her by the trial court. The Sessions Court admitted the appeal.