A. RAJASEKAR Vs. SIVABALAN

JUDGEMENT

(1.) The Petitioner was convicted by Judgment, dtd. 6/10/2017 in S.T.C. No.281 of 2016 by the learned Judicial Magistrate, Fast Track No.I, Erode (Trial Court) for offence under Ss. 138 of Negotiable Instruments Act, 1881 and sentenced to undergo six months' Simple Imprisonment and awarded Compensation of Rs.2,50,000.00 in default to undergo one month Simple Imprisonment. Aggrieved over the Judgment of the Trial Court, an Appeal was preferred by the Petitioner before the learned I Additional District and Sessions Judge, Erode (Lower Appellate Court) in Crl.A. No.284 of 2017. The Lower Appellate Court, by Judgment, dtd. 1/7/2019 dismissed the Appeal, confirming the Judgment of the Trial Court, against which the present Criminal Revision case is filed.

(2.) This Court by Order, dtd. 24/2/2025 and 10/3/2025 had passed the following Orders:

(3.) In continuation and conjunction to the above Orders, this Court is passing the following Orders.