AJWAR ALI Vs. KUMARESAN

JUDGEMENT

(1.) The respondent / complainant had preferred the criminal case against the petitioner in STC No.282 of 2019 on the file of the Judicial Magistrate Court No.I, Namakkal, for the offence under Sec. 138 of the Negotiable Instruments Act.

(2.) The trial court, on an appreciation of the materials placed on record in the abovesaid case, finally disposed of the case by convicting the petitioner for the offence punishable under Sec. 138 of the Negotiable Instruments Act and sentenced him to undergo simple imprisonment for a period of two years and also to pay a sum of Rs.10,00,000.00 as compensation to the complainant.

(3.) Aggrieved over the conviction and sentence imposed on him by the trial court, it is seen that the petitioner has preferred an appeal in C.A.No.54 of 2020 on the file of the Principal District Court, Namakkal. It is also noted that the petitioner has preferred the Criminal M.P. No.334 of 2020 under Sec. 389(1) of Cr.P.C. to suspend the sentence imposed on him by the trial court in STC No.282 of 2019.