SHAIL JIJU Vs. BIJU JOSEPH

JUDGEMENT

(1.) The petitioner is the accused in the case C.C.No.1129/2015 on the file of the Court of the Judicial First Class Magistrate, Angamaly.

(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 undergo simple imprisonment for a period of six months and to pay a fine of Rs.45,02,000/- and in default of payment of fine, to undergo simple imprisonment for a period of six months and also directed that, if the fine amount was realised, Rs.45,00,000/- shall be paid as compensation to the complainant.

(3.) The petitioner filed Crl.A.No.14/2020 before the Court of Session, Ernakulam challenging the order of conviction and sentence passed against her by the trial court. The Sessions Court admitted the appeal.