V. GUNAPANDIAN Vs. P. MURUGESAN

JUDGEMENT

(1.) This Criminal Revision Petition is filed against the order passed in C.A. No. 11 of 1998, dated 26.08.2003 by the Additional Sessions Judge, Fast Track Court No. I, Thoothukudi, confirming the order passed by the learned Judicial Magistrate No. II, Thoothukudi in C.C. No. 196 of 1995, dated 24.12.1998.

(2.) The revision petitioner herein is the complainant in C.C. No. 196 of 1995 on the file of the Judicial Magistrate No. II, Tuticorin and the respondent herein is the accused.

(3.) The revision petitioner filed a private complaint against the respondent herein for an offence under Section 138 of the Negotiable Instruments Act and the accused was convicted by the trial Court and he was sentenced to undergo 6 months simple imprisonment. The appeal preferred by the accused before the Additional Sessions Judge, Fast Track Court No. I, Tuticorin in C.A. No. 11 of 1998, the conviction was confirmed but the sentence of imprisonment was modified as the accused should undergo 3 months simple imprisonment and to pay a fine of Rs. 5,000/- and in default, to undergo 1 month simple imprisonment and further the accused was directed to pay a sum of Rs. 20,000/- as compensation to the complainant. Aggrieved by the order of the appellate Court, the complainant has preferred this criminal revision petition.