RAJESH Vs. V. VELLIANGIRI

JUDGEMENT

(1.) This Criminal Revision Case was filed challenging the judgment and order passed by the I Additional District and Sessions Judge, Coimbatore in C.A.No.188 of 2016, dt.25/10/2017, dismissing the appeal and confirming the judgment and order passed by the learned Judicial Magisterial No.II, Pollachi in STC.No.229 of 2016, dt.5/12/2016, convicting the petitioner for offence u/s.138 of the Negotiable Instruments Act, 1881 and sentencing him to undergo one year simple imprisonment and also to pay compensation of a sum of Rs.3,00,000.00 to the respondent/complainant, and in default, to undergo six months simple imprisonment.

(2.) When the criminal revision case came up for final hearing on 2/3/2023, this Court passed the following order:

(3.) When the matter was thereafter listed on 15/3/2023, this Court passed the following order: