ASHA Vs. STATE OF KERALA

JUDGEMENT

(1.) The revision petitioner is the accused in the case C.C No. 31/2014 on the file of the Court of the Judicial First Class MagistrateIII, Mavelikara.

(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 and sentenced her to undergo simple imprisonment for a period of two months and to pay a fine of Rs.90,000/- and in default of payment of fine, to undergo simple imprisonment for a period of one month.

(3.) The petitioner filed Crl.A.No.132/2015 challenging the conviction entered against and the sentence imposed on her by the trial court. The appellate court confirmed the conviction as well as the sentence and dismissed the appeal. The concurrent findings of guilty, conviction and sentence made against the petitioner by the courts below are challenged in this revision petition.