RATHNAMAL ANTONY Vs. MALAR

JUDGEMENT

(1.) THE revision petitioner is the accused in C.C. No. 58 of 2008 on the file of the Court of Judicial Magistrate No. I, Sivagangai and the said private complaint was filed by the respondent/complainant seeking prosecution for the commission of the offence under Section 138 of the Negotiable Instruments Act, 1881. The trial Court, vide judgment dated 30.09.2009, has found her guilty for the commission of the offence under Section 138 of the Negotiable Instruments Act, 1881 and sentenced her to undergo simple imprisonment for one year and pay compensation of Rs. 5,50,000/ - and also cost of Rs. 10,000/ -, aggregating to a sum of Rs. 5,60,000/ -. The accused, aggrieved by the conviction and sentence recorded by the trial Court, has preferred an appeal in C.A. No. 73 of 2009 on the file of the Court of Sessions Judge, Sivagangai and the lower appellate Court, vide impugned judgment dated 08.10.2012, has dismissed the appeal and thereby confirmed the conviction and sentence imposed by the trial Court and aggrieved by the same, the accused has filed this revision.

(2.) THE facts narrated in brief necessary for the disposal of this revision are as follows;

(3.) THE trial Court on consideration of oral and documentary evidence convicted and sentenced the accused as stated above. The appeal preferred by her also ended in dismissal and hence this revision.