MANOHARAN Vs. KARTHIKEYAN

JUDGEMENT

(1.) REVISION petitioner is the accused and first respondent the complainant in C.C. 121/2005 on the file of Judicial First Class Magistrate, Kodungallur. Revision petitioner was convicted and sentenced for the offence under section 138 of Negotiable Instruments Act. Revision petitioner challenged the conviction before Additional Sessions Court, Thrissur in Crl.A.427/2006. Learned Additional Sessions Judge on reappreciation of evidence confirmed the conviction but modified the sentence to simple imprisonment for two months and a compensation of Rs.1,10,000/- and in default simple imprisonment for three months. Revision is filed challenging the conviction and sentence.

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

(3.) ON going through the judgments of the courts below, I find no reason to interfere with the conviction.