RAVINDRAN Vs. P SRICHAND

JUDGEMENT

(1.) This criminal revision petition has been filed against the order of VIIth Additional Sessions Judge, Chennai dated 11-9-1998 modifying the conviction and sentence passed by the XIth Metropolitan Magistrate, Chennai under S. 138 of the Negotiable Instruments Act.

(2.) The brief facts are :-

(3.) On appeal, the learned VIIth Additional Sessions Judge, Chennai set aside the order of imprisonment for three months, but confirmed the sentence of the fine of Rs. 1,25,000/-.