MARY K.V. Vs. SIDHARTHAN

JUDGEMENT

(1.) The revision petitioner is the accused in the case S.T. No. 750/2013 on the file of the Court of the Judicial First Class Magistrate- I, Sulthan Bathery.

(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 imprisonment till the rising of the court and also directed her to pay an amount of Rs.8,00,000/- as compensation to the complainant and in default of payment of compensation, to undergo simple imprisonment for a period of two months.

(3.) The petitioner filed Crl.A. No. 40/2016 before the Court of Session, Wayanad challenging the order of conviction and sentence passed against her by the trial court. The appellate court confirmed the conviction as well as the sentence and dismissed the appeal.