JYOTHI PRASAD Vs. PRAKASAN K.V

JUDGEMENT

(1.) The revision petitioner is the accused in the case C.C.No.465/2015 on the file of the Court of the Judicial First Class Magistrate (N.I.Act cases), Kozhikode.

(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 pay a fine of Rs.5,00,000/- and in default of payment of fine, to undergo simple imprisonment for a period of four 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.Appeal No.331/2017 before the Court of Session, Kozhikode challenging the order of conviction and the sentence passed against him by the trial court. The appellate court confirmed the conviction as well as the sentence and dismissed the appeal.