ASHOK KUMAR Vs. HASSAINAR

JUDGEMENT

(1.) The revision petitioner is the complainant in ST No.65 of 2021 on the file of the Judicial First Class Magistrate Court-II, Kasargod. The revision petitioner filed a complaint alleging offence punishable under Sec. 138 of the Negotiable Instruments Act against respondent No.1. The trial Court convicted respondent No.1 under Sec. 138 of the NI Act and sentenced him to undergo simple imprisonment till the rising of the Court and pay a fine of Rs.4,50,000.00.

(2.) The sentence imposed is under challenge in this Revision at the instance of the petitioner/complainant.

(3.) Heard the learned counsel for the revision petitioner, the learned counsel appearing for respondent No.1 and the learned Public Prosecutor.