S.RAMESAN NAIR Vs. STATE OF KERALA

JUDGEMENT

(1.) The revision petitioner is the accused in S.T.No.190/2006 on the files of the trial court. The revision petitioner was convicted and sentenced by the trial court under Section 138 of the Negotiable Instruments Act, against which he filed appeal before the Sessions Court, Thiruvananthapuram. As per judgment in Crl.A.868/2007, the Sessions Court dismissed the appeal, confirming the conviction and sentence passed by the trial court, against which this revision petition has been filed.

(2.) Heard both sides.

(3.) The learned counsel for the revision petitioner has submitted that the appellate court disposed of the appeal without hearing the revision petitioner or his counsel and hence serious prejudice had been caused to the revision petitioner. It has been further submitted by the learned counsel for the revision petitioner that the appellate court did not take into consideration various grounds urged by the revision petitioner in the memorandum of appeal and in the said circumstances also, prejudice had been caused to the revision petitioner.