S SWARNA Vs. S MUKANCHAND BOTHRA

JUDGEMENT

(1.) For the purpose of convenience, the parties are referred as they are ranked in the trial Court.

(2.) Crl.R.C. No. 556 of 2006 is filed against the judgment dated 10.5.2006 in Crl.A.No.83 of 2005 on the file of the Additional District and Sessions Court-Fast Track Court No.III, Chennai, against the order dated 1.3.2005 in C.C.No.3847 of 2004 on the file of the 4th Metropolitan Magistrate, Saidapet, Chennai.

(3.) Before the trial Court in C.C.No.3847 of 2004, by order dated 1.3.2005, the accused was convicted for the offence under Section 138 of the Negotiable Instruments Act and sentenced to undergo six months' simple imprisonment, and to pay Rs. 5,000/- as fine, in default, to undergo one month simple imprisonment.