K. NARAYANAN Vs. K.M. PRADEEP KUMAR

JUDGEMENT

(1.) THE revision petitioners herein are the accused in S.T. No.1539 of 1998 of the Court of the Judicial Magistrate of First Class -I, Palakkad.

(2.) S .T. No.1539 of 1998 arose upon a private complaint filed by the first respondent herein against the accused alleging commission of offences punishable under Section 138 of Negotiable Instruments Act (in short 'the NI Act').

(3.) BEFORE the Magistrate Court, PW1 and PW2 were examined and Ext. Nos.1 to 7 were marked on the side of the complainant. No evidence was adduced from the defence side. The learned Magistrate on considering the evidence on record convicted the accused Nos.1 and 2 under Section 138 of the NI Act and they were sentenced to undergo rigorous imprisonment for three months each and to pay a compensation of Rs.6,000/ - each to the complainant under Section 357(3) of the Code of Criminal Procedure. Against that conviction and sentence the accused Nos.1 and 2 filed Criminal Appeal No.239 of 2000 before the Additional Sessions (Fast Track - II) Court, Palakkad which was dismissed confirming the conviction and sentence. Against that judgment, the appellants/accused filed this Crl.R.P.