JOHN PHILIP Vs. S RAJAMOHANAN NAIR

JUDGEMENT

(1.) THE revision petitioner stands convicted for the offence under Section 138 of the Negotiable Instruments Act. THE trial court convicted and sentenced him to undergo simple imprisonment for three months and to pay Rs.35,000/- as compensation under Section 357(3) Cr.P.C to the complainant as per judgment dated 18/12/2001 in C.C.No.200/2000. THE order of conviction and sentence passed by the trial court under Section 138 of the N.I.Act was confirmed by the appellate court (vide judgment dated 21/06/2003 in Crl.Appeal No.13/2002).

(2.) HEARD the learned counsel for the petitioner. There is no representation for the 1st respondent/complainant. The learned Public Prosecutor is also heard.

(3.) IN the result,