SIVAKUMARI Vs. STATE OF KERALA

JUDGEMENT

(1.) The revision petition calls in question the concurrent judgments of conviction and sentence imposed by the Court of the Judicial First Class-II, Attingal (Trial Court) in ST No.4088/2005, and the Court of the Additional Sessions Judge (Fast Track Court-I), Thiruvananthapuram (Appellate Court) in Crl.A No.279/2009 holding the revision petitioner guilty for an offence under Sec.138 of the Negotiable Instruments Act ( in short, 'N.I Act'). The revision petitioner was the accused and the second respondent was the complainant before the Trial Court.

(2.) The compendious background facts for the determination of the revision petitioner are as follows:

(3.) Heard; Sri.Latheesh Sebastian, the learned counsel appearing for the revision petitioner, the learned Public Prosecutor appearing for the first respondent and Sri.T.H.Abdul Azeez, the learned counsel appearing for the second respondent.