MARIYAMMA Vs. C. N. DINESHAN

JUDGEMENT

(1.) The revision petitioner is the accused in the case S.T.No.2977/2013 on the file of the Court of the Judicial First Class Magistrate-I, Alappuzha.

(2.) The petitioner was found guilty of the offence punishable under Section 138 of the Negotiable Instruments Act, 1881 (hereinafter referred to as 'the Act'). The trial court convicted her and sentenced her to pay a fine of Rs. 2,55,000/- and in default of payment of fine, to undergo simple imprisonment for a period of three months. The trial court also directed that if the fine amount was realised, it shall be paid to the complainant as compensation.

(3.) The petitioner filed Crl.Appeal.No.73/2019 before the Court of Session, Alappuzha challenging the conviction entered against her and the sentence imposed on her by the trial court. The appellate court confirmed the conviction as well as sentence and dismissed the appeal. The concurrent findings of guilty, conviction and sentence made against the petitioner are challenged in this revision petition.