SANU C.D. Vs. STATE OF KERALA

JUDGEMENT

(1.) The revision petitioner, who is the sole accused in C.C.No.209/2012 on the files of the Judicial First Class Magistrate Court-II, Punalur, has filed this Revision Petition under Ss. 397 and 401 of the Code of Criminal Procedure. The revision petitioner impugns judgment dtd. 14/5/2019 in the above case and judgment dtd. 13/3/2023 in Crl.A.No.92/2019 of the Sessions Court, Kollam, 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.