VIJAYA SHETTY Vs. MOHANA SHETTY

JUDGEMENT

(1.) REVISION petitioner is the accused and first respondent the complainant in C.C.181/2005, 131/2005 and 135/2005 on the file of Judicial First Class Magistrate Court II, Kasaragod. Revision petitioner was convicted and sentenced for the offence under section 138 of Negotiable Instruments Act in all the cases. Revision petitioner challenged the conviction and sentence before Additional Sessions Court, Kasaragod respectively in Crl.A.211/2006,212/2006 and 213/2006. Learned Additional Sessions Judge as per common judgment dated 12.11.2008 confirmed the conviction but modified the sentence to imprisonment till rising of court and fine of Rs.45,000/- each and in default simple imprisonment for three months. Revision is filed challenging the conviction and sentence.

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

(3.) ON hearing the learned counsel and going through the judgments of the courts below, I find no reason to interfere with the conviction or the sentence.