THOMAS Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the accused in the case S.T.No.6572/2014 on the file of the Court of the Judicial First Class Magistrate, Chalakudy.

(2.) The trial court convicted the petitioner for an offence punishable under Section 138 of the Negotiable Instruments Act, 1881 (hereinafter referred to as ‘the Act’) and sentenced him to pay a fine of Rs.22,50,000/- and in default of payment of fine, to undergo simple imprisonment for a period of six months and also directed that, if the fine amount was realised, it shall be paid as compensation to the complainant.

(3.) The petitioner filed Crl.A.No.290/2019 before the Court of Session, Thrissur challenging the order of conviction and sentence passed against him by the trial court. The Sessions Court admitted the appeal.