R.THIRUMAVALAVAN Vs. P.SIVAJI

JUDGEMENT

(1.) This Criminal Revision Case has been filed to set aside the Judgment and Sentence dtd. 23/1/2021 in C.A.No.60 of 2019 on the file of the III Additional Sessions Judge, Villupuram @ Kallakurichi, confirming the Judgment and Sentence dtd. 31/7/2019 in C.C.No.140 of 2017 on the file of the Judicial Magistrate/Fast Track Court, Kallakurichi.

(2.) The petitioner is the accused and the respondent is the complainant. The respondent/complainant filed a private complaint for the offence under Sec. 138 of the Negotiable Instructions Act, 1881 in C.C.No.140 of 2017 on the file of the Judicial Magistrate, (Fast Track Level), Kallakurichi.

(3.) Learned Judicial Magistrate, (Fast Track Level), Kallakurichi, after enquiry, convicted the accused and also sentenced to undergo 1 year simple imprisonment. Challenging the said judgment of conviction and sentence, the petitioner has filed criminal appeal in Crl.A.No.60 of 2019 before the III Additional Sessions Judge, Villupuram @ Kallakurichi and the learned III Additional Sessions Judge, Villupuram at Kallakurichi, after hearing the appeal in Crl.A.No.60 of 2019, dismissed the same and confirmed the judgment of conviction and sentence. Challenging the said judgment of dismissal of the appeal, the petitioner has filed the present revision before this Court.