N. CHANDRA BAI THOMAS Vs. VINAYAGA SHEBAGA DEVI

JUDGEMENT

(1.) THE revision petitioner is the accused in C.C.No.177 of 2006 on the file of the Judicial Magistrate, Cheranmahadevi and the respondent is the complainant. The revision petitioner has been convicted by the trial Court for the offence under Section 138 of the Negotiable Instruments Act and sentenced to undergo one year rigorous imprisonment and to pay a fine of Rs.5,000/- and in default, to undergo three months simple imprisonment and the accused was also directed to pay Rs.2,50,000/- as compensation to the petitioner.

(2.) IN appeal preferred by the accused before the learned the Additional District and Sessions Judge, Fast Track Court No.II, Tirunelveli, Tirunelveli District in C.A.No.27 of 2007, the fine amount of Rs.5,000/- imposed on the accused alone was set aside and in all other respects, the conviction and sentence was confirmed. Aggrieved by the said finding, the revision petitioner/accused preferred this criminal revision petition.

(3.) A joint compromise memo to that effect was filed before this Court signed by both the parties.