VIJAYAN Vs. GEORGE AND COMPANY

JUDGEMENT

(1.) The revision petitioner is the accused in a case under Sec. 138 of the Negotiable Instruments Act, 1881 ('N.I Act' for short).

(2.) The trial court convicted and sentenced the accused to undergo simple imprisonment for seven months and to pay a compensation of Rs.7,23,500.00 and in default of payment of compensation, to undergo simple imprisonment for two months. The appellate court, as per judgment dtd. 15/9/2020 in Crl. Appeal No. 193 of 2015, confirmed the conviction, but modified the sentence to undergo simple imprisonment till rising of the court and to pay a compensation of Rs.7,23,500.00 and in default of payment of compensation, to undergo simple imprisonment for two months.

(3.) The main contention of the revision petitioner is that the trial is vitiated, in as much as the trial court conducted joint trial of the dishonour of 5 cheques in violation of Sec. 219 Cr.P.C.