K. F. JACOB Vs. STATE OF KERALA

JUDGEMENT

(1.) The prayers in the Original Petition are as follows:-

(2.) Heard the learned counsel for the petitioner and the learned Public Prosecutor. Notice to respondent No.2 is dispensed with.

(3.) The petitioner is the accused in C.C.No.877 of 2019 on the file of the Judicial Magistrate of First Class-I, Kochi. He is alleged to have committed the offence punishable under Sec. 138 of the Negotiable Instruments Act. The Trial Court convicted the petitioner and sentenced him to undergo simple imprisonment for four months and pay fine of Rs.7,41,020.00