THAHIRA Vs. GURUVAYURAPPAN CHIT FUNDS PVT.

JUDGEMENT

(1.) The revision petitioner is the accused in the case S.T.No.3319/2012 on the file of the Court of the Judicial First Class Magistrate, Thalassery.

(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 pay a fine of Rs.30,500/- and in default of payment of fine, to undergo simple imprisonment for a period of two months. The trial court 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.204/2015 in the Court of Session, Thalassery challenging the order of conviction and sentence passed against her by the trial court. The appellate court confirmed the conviction as well as sentence against the petitioner and dismissed the appeal.