KAVIKUMAR SPINNING MILLS PVT.LTD Vs. SARAVANA TRADERS

JUDGEMENT

(1.) Challenge in this Criminal Revision Case is against the conviction and sentence passed in C.C. No. 145 of 2001 by the Judicial Magistrate No. 2, Sattur, modified in Criminal Appeal No. 128 of 2004 by the Principal District and Sessions Court, Virudhunagar District at Srivilliputhur. The respondent herein as complainant has filed the complaint in question under section 138 r/w 141 of the Negotiable Instruments Act, 1881 wherein the present revision petitioners and others have been shown as accused.

(2.) The averments made in the complaint may be stated like thus:

(3.) The trial Court after considering the available evidence on record has found the accused 2 to 7 guilty under section 138 of the Negotiable Instruments Act and sentenced each of them to undergo one year simple imprisonment and also slapped a fine of Rs. 5,000/- upon each of them. The trial Court has also found the first accused guilty under the said section and imposed a fine of Rs. 5,000/- and directed the second respondent to pay the same. The trial Court has further directed that all the fine amounts should be paid as compensation to the complainant.