M. PANCHAMURTHY Vs. FERTILIZERS AND CHEMICALS TRAVANCORE LTD., REP. BY ITS SR. REGIONAL MANAGER AT TRICHY A. SRINIVASAN

JUDGEMENT

(1.) THE accused, who was prosecuted for an offence under section 138 of the Negotiable Instruments Act, 1881 (3 counts), convicted and sentenced to undergo simple imprisonment for six months and pay a fine of Rs.2,000.00 on each count of the charges, after unsuccessfully prosecuting an appeal before the appellate court, has approached this court with the present criminal revision case.

(2.) A complaint was preferred on the file of the learned Judicial Magistrate No.II, Thanjavur by the Fertilizers and Chemicals Travancore Ltd., represented by its Sr. Regional Manager A.Srinivasan (respondent herein) containing the following allegations:

(3.) THE learned Judicial Magistrate No.II, Thanjavur after hearing the arguments advanced on both sides and upon perusing the materials brought on record and on an appreciation of evidence, came to the conclusion that the respondent herein/complainant proved the charge beyond reasonable doubt, held the revision petitioner/accused guilty of the offence under section 138 of the Negotiable Instruments Act, 1881 (three counts), convicted him and sentenced him to the punishments indicated supra by a judgment dated 23.01.2008.