ALI EDAYERATH Vs. STATE OF KERALA AND OTHERS

JUDGEMENT

(1.) The revision petitioner is the accused in C.C.No. 753 of 2008 on the files of the Court of the Judicial Magistrate of First Class-I, Perinthalmanna.

(2.) The trial court convicted the revision petitioner under Section 138 of the Negotiable Instruments Act and sentenced him thereunder to simple imprisonment for three months and to pay a compensation of 1,60,000/- to the complainant under Section 357(3) Cr.P.C. The appeal filed against the said conviction and sentence, was dismissed. Aggrieved by the said conviction and sentence, this revision petition has been filed.

(3.) Heard.