V. P. SHERIFF Vs. K. JACOB

JUDGEMENT

(1.) In this Revision Petition filed under Section 397 read with Section 401 Cr.P.C. the petitioner, who was the accused in S.T.No.95/2007 on the file of the J.F.C.M-II, Changanachery, challenges the conviction entered and the sentence passed against him for an offence punishable under Section 138 of the Negotiable Instruments Act, 1881 (hereinafter referred to as 'the Act'). The cheque amount was '1,25,000/- (Rupees one lakh twenty five thousand only). The compensation ordered by the lower appellate court is '1,25,000/- (Rupees one lakh twenty five thousand only).

(2.) I heard the learned counsel for the Revision Petitioner and the learned Public Prosecutor.

(3.) The learned counsel appearing for the Revision Petitioner re-iterated the contentions in support of the Revision.