M. AKBER ALI Vs. K. SURESH

JUDGEMENT

(1.) This Revision Petition arises out of the dismissal of the Criminal Appeal in Crl.A. No.73 of 2019 on the file of the Principal District and Sessions Court, Namakkal by Judgment, dtd. 10/9/2020, confirming the Judgment of Conviction and Sentence passed on 6/11/2019 in S.T.C. No.206 of 2017 on the file of the Judicial Magistrate (FTC), Tiruchengode.

(2.) Despite giving an opportunity of hearing, the learned Counsel for the Revision Petitioner/Accused reports "no instructions". This Court perused the records and the order is being passed.

(3.) On a perusal of the records, it is seen that the Respondent has filed a Complaint under Sec. 200, Cr.P.C. for the offence under Sec. 138 of the Negotiable Instruments Act, before the Judicial Magistrate (FTC) at Thiruchengode. The learned Magistrate has taken the Complaint on file in S.T.C. No.206 of 2017 and after trial, the Revision Petitioner/Accused was found guilty of the said offence and convicted and sentenced him to undergo six months' Simple Imprisonment and also directed him to pay Rs.7.00 lakhs as Compensation to the Respondent/Complainant and in default of payment of Compensation, he shall undergo Simple Imprisonment for one month. Aggrieved by the said Judgment of Conviction and Sentence imposed on him by the Trial Court, the Revision Petitioner/Accused has filed Criminal Appeal in Crl.A. No.73 of 2019, in which the Judgment of Conviction and Sentence imposed by the Trial Court along with payment of Rs.7.00 lakhs as compensation, the Revision Petitioner/Accused has filed the present Revision Petition before this Court.