SHAJIMON H. Vs. STATE OF KERALA

JUDGEMENT

(1.) The challenge in this Crl. Revision Petition is to the judgment dtd. 15/12/2017 in S.T. No.1124 of 2016 of the Judicial First Class Magistrate Court-II, Haripad, and modified by the Additional Sessions Court-I, Mavelikkara, in the judgment dtd. 9/2/2021 in Crl.Appeal No.18 of 2018.

(2.) The revision petitioner has been convicted under Sec. 138 of the Negotiable Instruments Act, 1881, and sentenced to undergo simple imprisonment till rising of the Court and pay an amount of Rs.2,00,000.00 as compensation to the complainant.

(3.) The complainant/respondent No.2 filed an application under Sec. 147 of the NI Act seeking composition of the offence.