K.S ABITHA Vs. N.P ANIL KUMAR

JUDGEMENT

(1.) The challenge in this Criminal Revision Petition is to the judgment dtd. 20/12/2016 in S.T.C No.1177 of 2015 of the Additional Chief Judicial Magistrate Court, Thalassery, and modified by the Additional Sessions Court-III, Thalassery, in the judgment dtd. 5/8/2023 in Crl.Appeal No.299 of 2016.

(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 a compensation of Rs.3,00,000.00.

(3.) The revision petitioner and the complainant/respondent No.1 filed an application under Sec. 147 of the NI Act seeking composition of the offence.