RAJESWARY Vs. USHA POULOSE

JUDGEMENT

(1.) This revision petition is filed by the accused in the case C.C.No.340/2014 on the file of the Court of the Judicial First Class Magistrate-III, Ernakulam.

(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 her to undergo simple imprisonment for a period of one year and also directed her to pay an amount of Rs.7,17,000/- as compensation to the complainant and in default of payment of compensation, to undergo simple imprisonment for a period of three months.

(3.) The petitioner filed Crl.A.No.148/2017 before the Court of Session, Ernakulam 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 and dismissed the appeal.