CHANDRAN K.K. Vs. C.V.KUNHIKRISHNAN

JUDGEMENT

(1.) This revision petition has been filed under Ss. 397 and 401 of the Code of Criminal Procedure (hereinafter will be referred as Cr.P.C. for convenience) and the revision petitioner herein is the sole accused in S.T.No.3548 of 2016 on the file of the Judicial First Class Magistrate Court, Taliparamba. The respondents herein are the original complainant as well as the State of Kerala.

(2.) The revision petitioner impugns judgment dtd. 31/8/2019 in the above case and thereby, he was convicted and sentenced for the offence punishable under Sec. 138 of the Negotiable Instruments Act(hereinafter will be referred as NI Act for convenience). He also impugns judgment in Crl.Appeal No.278 of 2019 dtd. 5/7/2022 on the file of the Sessions Court, Thalassery by which, the learned Sessions Judge dismissed the appeal.

(3.) Heard the learned counsel for the revision petitioner/the accused and the learned Public Prosecutor on admission. Notice to the first respondent/the original complainant stands dispensed with.