SABUKHAN S. Vs. MAMMEN ABRAHAM AND ORS.

JUDGEMENT

(1.) The revision petitioner is the accused in S.T. No. 2174 of 2007 on the files of the Judicial Magistrate of First Class -1, Pathanamthitta.

(2.) The trial court convicted the revision petitioner under Sec. 138 of the N.I. Act and sentenced him thereunder to simple imprisonment for nine months and to pay a compensation of Rs. 1,55,000/ - to the complainant under Sec. 357(3) Cr.P.C. In the appeal, the conviction was confirmed and the sentence was modified and reduced to imprisonment till the rising of the court and to pay a compensation of Rs. 1,55,000/ - to the complainant under Sec. 357(3) Cr.P.C. Aggrieved by the said conviction and sentence, this revision petition has been filed.

(3.) Heard.