SUNIL.K.EASO Vs. ERAYIL INVESTMENTS

JUDGEMENT

(1.) REVISION petitioner is the accused and first respondent the complainant in C.C.282/2004 on the file of Judicial First Class Magistrate -I, Kottayam. Revision petitioner was convicted and sentenced for the offence under Section 138 of Negotiable Instruments Act. He challenged conviction before the Sessions court, Kottayam in Crl.A.213/2006. Learned Additional Sessions Judge on re -appreciation of evidence confirmed conviction and modified sentence to imprisonment till rising of court and fine of Rs.65,000/ - and in default simple imprisonment for three months with a direction to pay fine on realization as compensation to first respondent under Section 357 (1) (b) of Code of Criminal Procedure.

(2.) LEARNED counsel appearing for revision petitioner was heard.