U.T.ABDUL RAZAK Vs. STATE OF KERALA

JUDGEMENT

(1.) The revision petition is filed challenging the legality and correctness of the judgment in Crl.A No.519/2010 of the Court of the Additional Sessions Judge (Adhoc-I), Ernakulam,(Appellate Court), confirming the conviction and sentence passed against the revision petitioner in C.C 464/2009 of the Court of the Judicial First Class Magistrate-I, Kochi,(Trial Court) finding the revision petitioner guilty for the offence under Sec. 138 of the N.I. Act, 1881 ( in short ' Act").

(2.) The second respondent had filed the complaint against the revision petitioner alleging him to have committed the offence under Sec. 138 of the N.I.Act.

(3.) The learned Magistrate, after analysing the materials on record, convicted the revision petitioner for the above offence and sentenced him to undergo simple imprisonment for a period of two years and to pay a fine of Rs.5,26,925.00, and in default to undergo simple imprisonment for a further period of six months.