V.K. RAVEENDRANATH Vs. SUBHASH AND ORS.

JUDGEMENT

(1.) THE accused in S.T. No. 2439/1997 on the file of the Judicial First Class Magistrate Court, Irinjalakuda is the revision petitioner herein.

(2.) THE case was taken on file on the basis of a private complaint filed by the first respondent against the revision petitioner alleging an offence under section 138 of the Negotiable Instruments Act (hereinafter referred to as 'the Act' for short). Earlier, after trial, the trial court by judgment dated 21.10.1999 found the revision petitioner guilty under section 138 of the Act and sentenced him to pay fine of Rs. 77,500/ -, in default to undergo simple imprisonment for six months and it is further ordered that, if the fine amount is realised, Rs. 75,000/ - be paid to the complainant as compensation under section 357(1)(b) of the Code of Criminal Procedure.

(3.) HEARD the counsel for the revision petitioner, the first respondent and the Public Prosecutor.