N. ABRAHAM Vs. S. ESAKKI

JUDGEMENT

(1.) THE revision petitioner/accused is the accused in C.C. No. 8 of 2006 filed under Section 138 of Negotiable Instruments Act, on the file of the Court of the learned District Munsif cum Judicial Magistrate, Sathankulam. The respondent/private complainant has filed the said complaint seeking prosecution of the revision petitioner/accused under Section 138 r/w 141 of the Negotiable Instruments Act.

(2.) THE trial Court, after full -fledged trial, has found him guilty under Section 138 of the Negotiable Instruments Act and imposed the sentence of one year rigorous imprisonment and a fine of Rs. 4,000/ -, with default sentence of three months simple imprisonment, vide judgment dated 23.11.2006. The revision petitioner/accused aggrieved by the conviction and sentence recorded by the trial Court, preferred an appeal on the file of the Court of the Additional Sessions/Fast Track Court, No. I, Thoothukudi.

(3.) IN spite of notice sent to the sole respondent, service is awaited. Though private notice is ordered, proof of sending the same has not been filed.