THOMAS THOONATTU Vs. STATE OF KERALA

JUDGEMENT

(1.) The revision petitioner is the accused in the case S.T No. 1434/2013 on the file of the Court of the Judicial First Class Magistrate, Taliparamba.

(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 thereunder and sentenced him to undergo simple imprisonment for a period of one year and also directed him to pay an amount of Rs.7,00,000/- as compensation to the complainant and in default of payment of compensation, to undergo simple imprisonment for a period of six months.

(3.) The petitioner filed Crl.A.No.247/2016 in the Court of Session, Thalassery challenging the conviction entered and the sentence imposed on him by the trial court. The appellate court confirmed the conviction as well as the sentence under Section 138 of the Act and dismissed the appeal. Aggrieved by the concurrent findings of guilty, conviction and sentence made against him by the courts below, the petitioner has approached this Court by filing this revision petition.