K RAJAMANI Vs. K GOPINATH

JUDGEMENT

(1.) THE revision petitioner stands convicted for the offence under Section 138 of the Negotiable Instruments Act. THE trial court as per judgment dated 11/12/2003 in C.C.No.458/2002 convicted and sentenced him to undergo imprisonment till rising of court and to pay compensation of Rs.40,000/-to the complainant under Section 357(3) Cr.P.C. and in default to undergo simple imprisonment for a period of one and half months. THE conviction and sentence were confirmed by the appellate court and the appeal was dismissed vide judgment dated 16/11/2005 in Crl.Appeal No.14/2004.

(2.) HEARD the learned counsel for the revision petitioner and the learned Public Prosecutor.

(3.) IN the result,