EURO ASEAN TRADE LINKS Vs. STATE OF KERALA

JUDGEMENT

(1.) This revision petition is directed against the judgment dated 31.5.2010 passed in Crl.Appeal No.128/2008 on the file of the third Additional Sessions Court, Ernakulam which was preferred by the revision petitioners against the judgment of conviction and sentence dated 23.1.2008 in C.C.No.636/2003 on the file of the Judicial First Class Magistrate Court-I, Ernakulam.

(2.) The revision petitioners were the accused in C.C.No.636/2003 on the file of the Judicial First Class Magistrate Court-I, Ernakulam consequent to a private complaint instituted by the 2nd respondent (complainant) against the revision petitioners/accused 1 and 2 alleging commission of the offence punishable under Section 138 of the Negotiable Instruments Act, 1881 (hereinafter referred to as 'the N.I.Act'). Parties are hereinafter referred to as 'the complainant' and 'accused' according to their status in the trial court unless it is otherwise stated.

(3.) The case of the complainant in brief is as hereunder:-