THULASI Vs. SALIMKUMAR

JUDGEMENT

(1.) THE petitioner was convicted for the offence under section 138 of the Negotiable Instruments Act and he was sentenced to undergo simple imprisonment for a period of three months . He was also directed to pay a sum of Rs. 60,000/- as compensation to the complainant under section 357(3) of the Code of Criminal Procedure . On appeal, the appellate court confirmed the conviction and sentence.

(2.) AN application filed under section 147 of the Negotiable Instruments Act and under section 320 of the Code of Criminal Procedure signed by the complainant as well as the accused was filed and that application was allowed.