P.T. MURALIDHARAN Vs. T.T. GOVINDAN

JUDGEMENT

(1.) The revision petitioner is the accused in the case S.T.No.10/2017 on the file of the Court of the Judicial First Class Magistrate-II, Taliparamba.

(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 and sentenced him to imprisonment till the rising of the court. The trial court also directed the petitioner to pay an amount of Rs.2,00,000/- with interest @ 6% per annum from the date of filing the complaint till the date of realisation as compensation to the complainant and ordered that, in default of payment of compensation, the petitioner shall undergo simple imprisonment for a period of two months.

(3.) The petitioner preferred Crl.A.No.323/2017 before the Court of Session, Thalassery challenging the order of conviction and sentence passed against him by the trial court. The appellate court confirmed the conviction as well as the sentence made against the petitioner and dismissed the appeal. Aggrieved by the concurrent findings of guilty, conviction and sentence made against him by the courts below, the petitioner has filed this revision petition.