ABBAS Vs. STATE OF KERALA

JUDGEMENT

(1.) The revision petitioner is the accused in the case C.C.No.392/2012 on the file of the Court of the Judicial First Class Magistrate-II, Muvattupuzha.

(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 pay a fine of Rs.10,00,000/- and in default of payment of fine, to undergo simple imprisonment for a period of six months. The trial court also directed that, if the fine amount was realised, it shall be given to the complainant as compensation.

(3.) The petitioner filed Crl.A.No.75/2016 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 against the petitioner and dismissed the appeal. The concurrent findings of guilty, conviction and sentence against the petitioner by the courts below are challenged in this revision petition.