SHAJU V.P. Vs. SHELBY JOY

JUDGEMENT

(1.) Revision Petitioner is the sole accused in S.T.No.343/2018 on the file of the Additional Chief Judicial Magistrate Court, Thrissur. Revision petitioner assails conviction and sentence imposed by the Additional Chief Judicial Magistrate in the above case as per judgment dtd. 12/10/2021, whereby the revision petitioner was sentenced to undergo simple imprisonment for a period of six months and to pay compensation to the tune of Rs.2,80,000.00 to the complainant under Sec. 357(3) Cr.P.C for the offence punishable under Sec. 138 of the Negotiable Instruments Act (hereinafter referred to as the 'N.I Act' for short). In default of payment of compensation, the revision petitioner was sentenced to undergo simple imprisonment for a period of 3 months.

(2.) The revision petitioner assailed the conviction and sentence before the Sessions Court, Thrissur, by preferring appeal. The learned First Additional Sessions Judge considered Crl.Appeal No.161/2021 and as per judgment dtd. 10/8/2022, confirmed the conviction and modified the sentence to imprisonment till rising of court and to pay compensation, while confirming the payment of compensation as well as the default sentence as such.

(3.) The 1st Respondent herein is the original complainant before the court below and the 2nd Respondent is the State of Kerala.