SREEJITH PULIKKODAN Vs. RAMA @ RAMA BABU

JUDGEMENT

(1.) The revision petitioner is the accused in the case C.C.No.1199/2016 on the file of the Court of the Judicial First Class Magistrate-VIII, Ernakulam.

(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 him to undergo simple imprisonment for a period of six months and also directed him to pay an amount of Rs.7,00,000/- as compensation to the complainant.

(3.) The petitioner filed Crl.A.No.105/2018 before the Court of Session, Ernakulam challenging the order of conviction and sentence passed against him by the trial court. The learned Additional Sessions Judge confirmed the conviction as well as the sentence against the petitioner and dismissed the appeal. The concurrent findings of guilty, conviction and sentence made against the petitioner by the courts below are challenged in this revision.