M.SELVARAJ Vs. S.J.BALAKRISHNAN & CO

JUDGEMENT

(1.) Heard Mr.K.S. Karthik Raja, learned counsel appearing for the Revision Petitioner and Mr.T.R.Sundaram, learned counsel appearing for the respondent and also this Court has taken the assistance of Mr.A.Gopinath, learned Govt. Advocate (crl.side).

(2.) The instant Criminal Revision Case has been filed challenging the conviction and sentence passed in C.A.No.303 of 2017 dtd. 11/2/2022 by the learned IV Addl. District and Sessions Court, Coimbatore, confirming the conviction and sentence made in C.C.No.366 of 2013, dtd. 18/9/2017 passed by the learned Judicial Magistrate Fast Track Court No.1, Coimbatore.

(3.) The learned trial Judge has convicted the Revision Petitioner/accused under Sec. 138 of Negotiable Instruments Act and sentenced him to undergo SI for a period of six months and also directed him to pay a compensation of Rs.5,41,000.00 within two months from the date of judgment, in default, to undergo SI for two months. The conviction and sentence imposed by the trial court was also confirmed by the First Appellate Court.