RAJITHA Vs. STATE OF KERALA

JUDGEMENT

(1.) The prayers in this Original Petition (Criminal) filed under Article 227 of the Constitution of India are as follows:

(2.) The petitioner is the accused in S.T No.1259/2019 on the file of the Judicial First Class Magistrate Court-I, Thrissur. As per Ext.P3 judgment, the learned Magistrate convicted the petitioner under Sec. 138 of the Negotiable Instruments Act and sentenced her to undergo imprisonment till rising of the Court and pay Rs.50,000.00 to the complainant (respondent No.2) under Sec. 357(3) Cr.PC.

(3.) Heard the learned counsel for the petitioner and the learned Public Prosecutor.