B. POONGOTHAI Vs. K. KARUPPUSAMY

JUDGEMENT

(1.) Heard the learned counsel on either side.

(2.) The petitioner herein was prosecuted for the offence under Section 138 of the Negotiable Instruments Act in C.C. No. 114 of 2005 on the file of the Judicial Magistrate No.11, Kulithalai.

(3.) The case ended in conviction and sentence. Challenging the same, the petitioner filed C.A.No.40 of 2014 before the Sessions Judge, Mahila Fast Track Court, Karur. The learned appellate Judge vide Judgment dated 09.02.2016 confirmed the conviction and modified and reduced the sentence. Challenging the same, this criminal revision case came to be filed.