S. RAMESAN NAIR Vs. STATE OF KERALA

JUDGEMENT

(1.) The revision petitioner is the accused in the case S.T.No.190/2006 on the file of the Court of the Judicial First Class Magistrate Court - X, Thiruvananthapuram.

(2.) The trial court found the petitioner guilty of the offence punishable under Section 138 of the Negotiable Instruments Act, 1881 (hereinafter referred to as 'the Act') and convicted him and sentenced him to undergo simple imprisonment for a period of six months and also directed him to pay an amount of Rs.1,00,000/- (Rupees One Lakh only) as compensation to the complainant and in default of payment of compensation, to undergo simple imprisonment for a period of three months.

(3.) The petitioner filed Crl. Appeal. No.868/2007 before the Court of Session, Thiruvananthapuram challenging the conviction entered and the sentence imposed on him by the trial court. When the aforesaid appeal was taken up for hearing, the counsel on both sides were absent and the appellate court, after perusing the records of the trial court, pronounced judgment on 14.08.2014 dismissing the appeal.