ANDAVAR ELECTRICAL DISTRIBUTORS Vs. SYNDICATE BANK

JUDGEMENT

(1.) The Crl. R.C. is filed against the judgment, dated 16.9.2005 in Crl. A. No. 192 of 2005 on the file of the Additional District Court (Fast Track Court No. 1), Coimbatore, confirming the conviction of A-1 and A-2 and setting aside the conviction and sentence of A-3 and reducing the sentence of A-2 from six months' simple imprisonment to two months' simple imprisonment, and confirming the fine amounts, imposed by the Judicial Magistrate's Court No. 5, Coimbatore in C.C. No. 150 of 2004, dated 28.4.2005.

(2.) The case of the Respondent/complainant/Bank is as follows:

(3.) The trial Court, after following the procedures, furnished a copy of the complaint to the accused, and since they pleaded not guilty, the trial Court examined P.W.1 and marked Exs.P-1 to P-8 and found the accused guilty of the offence under Section 138 of the Negotiable Instruments Act and convicted and sentenced them. A-1 was directed to pay a fine of Rs. 1,000/-. A-2 was convicted and sentenced to undergo six months' simple imprisonment and to pay a fine of Rs. 4,000/-, in default, to undergo one month simple imprisonment and A-3 was convicted and sentenced to undergo three months' simple imprisonment and to pay a fine of Rs. 3,000/-, in default, to undergo one month simple imprisonment.