AMEER Vs. STATE OF KERALA

JUDGEMENT

(1.) The revision petitioner, who is the sole accused in S.T.No.50/2018 on the file of the Judicial First Class Magistrate, Muvattupuzha, has filed this Revision Petition under Ss. 397 and 401 of the Code of Criminal Procedure. The revision petitioner impugns judgment dtd. 21/12/2018 in the above case and judgment dtd. 31/12/2021 in Crl.A.No.15/2019 of the III Additional Sessions Judge, Palakkad, whereby the revision petitioner was found guilty for the offence punishable under Sec. 138 of the Negotiable Instruments Act, 1881 (hereinafter referred to as the 'N.I Act' for easy reference).

(2.) Heard the learned counsel for the revision petitioner and the learned Public Prosecutor appearing for the 1st respondent. Notice to the 2nd respondent dispensed with.

(3.) I shall refer the parties in this Revision Petition as 'complainant' and 'accused' for convenience.