R.VIJAYA KUMARAN PILLAI Vs. STATE OF KERALA

JUDGEMENT

(1.) THE revision petitioner is the accused in S.T. No. 339 of 2009 on the files of the court of the Judicial Magistrate of First Class - IV, Kollam.

(2.) THE trial Court convicted the revision petitioner under Section 138 of the Negotiable Instruments Act, 1881 and sentenced him thereunder to simple imprisonment for one month and a fine of Rs. 1,50,000/ -. In the appeal, the conviction was confirmed and the sentence was modified and reduced to imprisonment till the rising of the Court and a fine of Rs. 1,50,000/ -.

(3.) HEARD .