P. SUBRAMANIAM Vs. R. UTHIRAKUMAR

JUDGEMENT

(1.) THE petitioner is the sole accused in C.C. No. 35 of 2008 on the file of the learned II Additional District Munsif, Bhavani and he has been convicted for the offence under Section 138 of the Negotiable Instruments Act and sentenced to undergo rigorous imprisonment for a period of six months and to pay a fine of Rs. 500/ -, in default, to undergo simple imprisonment for a period of one month. As against the conviction and sentence imposed, the petitioner filed Crl. Appeal No. 21 of 2009 and the first appellate Court by judgment dated 15.09.2010 confirmed the same. Aggrieved by the same, the present Criminal Revision Case is filed.

(2.) THE case of the complainant in brief is as follows:

(3.) HOWEVER , in the alternative, the learned counsel for the petitioner/accused would submit that if this Court comes to a conclusion that the orders passed by the Courts below warrants no interference, then, he pray for reduction of the sentence imposed on the petitioner/accused as six months rigorous imprisonment imposed by the Courts below is on the higher side.