JAMES ABRAHAM Vs. STATE OF KERALA

JUDGEMENT

(1.) This criminal revision petition is preferred challenging the concurrent findings of conviction entered and the sentence imposed on the revision petitioner for the offence punishable under Sec. 138 of the Negotiable Instruments Act (for short, 'the Act'), in Criminal Appeal No.268 of 2010 on the files of the Additional District and Sessions (Ad-hoc) Fast Track Court-III, Pathanamthitta. The above appeal was preferred challenging the judgment finding that the revision petitioner is guilty of the said offence, passed in S.T.No.1137 of 2009 on the files of the Judicial First Class Magistrate Court-II, Pathanamthitta.

(2.) The trial court sentenced the revision petitioner to undergo imprisonment till the rising of court and to pay a compensation of Rs.2,00,000.00 and in default, to undergo simple imprisonment for three months. The appellate court, as per the impugned judgment, dismissed the appeal.

(3.) The learned counsel for the revision petitioner reiterated the contentions which were raised before the courts below and got rejected concurrently. The contentions raised before me are also urging for re-appreciation of evidence, which is not permissible under the revisional jurisdiction unless any kind of perversity is found in the appreciation of evidence.