RAJAN THAZHAYE UNNAMPURATH Vs. ANIL KUMAR, VALIYEDATHU PUTHEN

JUDGEMENT

(1.) The petitioner, the accused in C.C.No.908 of 2003 on the file of the Munsiff Magistrate's Court, Paravur, seeks to recall the order convicting him by this Court exercising its revisional jurisdiction. Respondent No.1 filed a complaint against the petitioner alleging the offence under Sec. 138 of the Negotiable Instruments Act, 1881. The Trial Court convicted him. The petitioner challenged the conviction before the Sessions Court, Kollam, by filing Crl.A.No.350 of 2008. The Sessions Court acquitted the petitioner of the offence alleged.

(2.) The complainant challenged the acquittal in this revision petition under Sec. 401 Cr.P.C.

(3.) This Court on 15/12/2009 admitted the Revision Petition. As per order dtd. 4/4/2024, this Court convicted the accused and sentenced him to pay a fine of Rs.7,00,000.00.