SANKARASUBBU Vs. VISAKA FUELS

JUDGEMENT

(1.) This revision case is filed by the petitioner / accused as against the order of conviction imposed by the Courts below for the offence under Section 138 of the Negotiable Instruments Act.

(2.) A complaint was filed by the respondent herein, as against this revision petitioner, before the learned Judicial Magistrate, Sathankulam and the said complaint was taken on file in S.T.C.No.384 of 2013 by the learned Judicial Magistrate, Sathankulam and after the trial, the trial Court found the petitioner / accused guilty for the offence under Section 138 of the Negotiable Instruments Act, convicted and sentenced him to undergo one year simple imprisonment and to pay a fine of Rs.2,000/-(Rupees two thousand only), in default to undergo one month simple imprisonment.

(3.) As against the conviction and sentence, the petitioner preferred an appeal before the Sessions Court and the same was taken on file in Crl.A.No.31 of 2015 by the learned II Additional District and Sessions Judge, Thoothukudi and the appeal was dismissed by judgment dated25.01.2016.