C. ANILKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) This criminal revision petition is preferred impugning the judgment of the learned Additional District and Sessions Judge, Neyattinkara in Crl.Appeal No.250/2023 dtd. 16/4/2024.

(2.) The revision petitioner herein was the accused in S.T. No.2507/2016 of the Judicial First Class Magistrate Court, Kattakada and the appellant in Crl.Appeal No.250/2023.

(3.) The revision petitioner faced prosecution for the offence punishable under Sec. 138 of the Negotiable Instruments Act [hereinafter referred to as 'the Act']. The 2 nd respondent is the complainant.