SHAMSUDHEEN Vs. M.M.POULOSE

JUDGEMENT

(1.) The petitioner is the accused in the case C.C.No.651/2011 on the file of the Court of the Judicial First Class Magistrate, Ambalapuzha.

(2.) The trial court found the petitioner guilty of the offence punishable under Section 138 of the Negotiable Instruments Act, 1881 and convicted him thereunder. The trial court sentenced him to undergo simple imprisonment for a period of three months and also directed him to pay an amount of Rs.1,28,000/- 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 Criminal Appeal No.130/2014 before the Court of Session, Alappuzha, 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 against the petitioner and dismissed the appeal.