P. SREERANGAN Vs. S. SIVASANKAR

JUDGEMENT

(1.) Heard the learned counsel appearing for the revision petitioner and the learned counsel appearing for the respondent / complainant.

(2.) The respondent filed S.T.C.No.322 of 2012 on the file of the Judicial Magistrate (Fast Track Court) at Magisterial Level, Karur, against the petitioner herein for the offence under Section 138 of the Negotiable Instruments Act. The same ended in conviction and sentence. Questioning the same, the petitioner filed Crl.A.No.72 of 0216 before the Fast Track (Mahila) Court, Karur. Vide order dated 22.11.2016, the appeal was dismissed and the Judgment of the trial Court was confirmed. Challenging the same, this criminal revision case came to be filed.

(3.) The learned counsel for the petitioner reiterated all the contentions set out in the memorandum of grounds and wanted this Court to set aside the impugned Judgments and acquit the petitioner and allow this revision case.