VINOD T. Vs. STATE OF KERALA

JUDGEMENT

(1.) The revision petitioner is the accused in the case C.C No. 1049/2004 on the file of the Court of the Judicial First Class Magistrate-I, Punalur.

(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 him thereunder. The trial court sentenced the petitioner to undergo simple imprisonment for a period of one month and also directed him to pay an amount of Rs.90,000/- 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. 288/2006 before the Court of Session, Kollam challenging the order of conviction and sentence passed against him. The appellate court confirmed the conviction as well as the sentence against the petitioner and dismissed the appeal. Aggrieved by the concurrent findings of guilty, conviction and sentence passed against him by the courts below, this revision petition is filed by the accused.