A. RAVICHANDRAN ARUNACHALAM Vs. G. KUMAR

JUDGEMENT

(1.) This Criminal Revision Case has been filed to set aside the conviction and sentence passed by the learned III Additional Sessions Judge, Salem in Crl.A.No.114 of 2016 dtd. 17/7/2017 confirming the sentence and order of conviction passed by the learned Judicial Magistrate-I, Salem, in C.C.No.206/2012 dtd. 24/10/2016 and acquit the petitioner.

(2.) The petitioner/accused in C.C.No.206 of 2012 was convicted by the learned Judicial Magistrate No.I, Salem under Sec. 138 of Negotiable Instrument Act and sentenced to undergo simple imprisonment for six months and to pay a sum of Rs.2,00,000.00 as compensation. Aggrieved against the same, the petitioner preferred an appeal before the learned III Additional Sessions Judge, Salem in C.A.No.114 of 2016. The learned III Additional Sessions Judge, Salem, by judgment dtd. 17/7/2017 dismissed the appeal confirming the conviction and sentence passed by the trial Court, against which, the petitioner has preferred this present Criminal Revision Petition.

(3.) This Court, on 21/12/2022, passed the following order: