HARIDAS V.S. Vs. STATE OF KERALA

JUDGEMENT

(1.) The challenge in this Crl. Revision Petition is to the judgment dtd. 30/1/2015 in S.T. No.1741 of 2014 of the Judicial First Class Magistrate Court, Thiruvalla, and confirmed by the Additional District and Sessions Court-IV, Pathanamthitta, in the judgment dtd. 27/3/2023 in Crl.Appeal No.25 of 2021.

(2.) The revision petitioner has been convicted under Sec. 138 of the Negotiable Instruments Act, 1881, and sentenced to undergo simple imprisonment for two months and pay an amount of Rs.50,302.00 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.