R. RAJESH Vs. A.M. MOHAMMED JABARULLAH

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 Sec. 138 of the Negotiable Instruments Act.

(2.) A complaint was filed by one Mr.A.M.Mohammed Jabarullah [deceased], the first respondent herein, as against this revision petitioner, before the learned Judicial Magistrate (Fast Track Court), Thanjavur and the said complaint was taken on file in S.T.C.No.376 of 2013 by the learned Judicial Magistrate (Fast Track Court), Thanjavur and after the trial, the trial Court found the petitioner/accused guilty for the offence under Sec. 138 of the Negotiable Instruments Act, convicted and sentenced him to undergo one year simple imprisonment and to pay a compensation of Rs.4,00,000.00; (Rupees four lakhs only), in default to undergo three months 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.61 of 2014 by the learned Additional District and Sessions Judge, Special Court for Essential Commodities, Thanjavur and the appeal was dismissed by judgment dtd. 6/8/2015.