S. SANTHAKUMAR Vs. G. KARTHIKEYAN

JUDGEMENT

(1.) This Criminal Revision Petition has been filed to call for the records pursuant to judgment made in Crl.A.No.216 of 2024 and to set aside the judgement dtd. 28/1/2025 passed in Crl.A.No.216 of 2024 on the file of the XXI Additional Sessions Judge, XXI Additional City Civil Court, Allikulam, Chennai, confirming the judgment dtd. 19/2/2024 passed in STC.No.10211 of 2022 on the file of the XXV Metropolitan Magistrate, Egmore, Chennai.

(2.) Heard the learned counsel appearing for the petitioner and perused the materials available on record.

(3.) The respondent/complainant filed a complaint as against the petitioner/accused for the alleged offence under Sec. 138 of the Negotiable Instruments Act in STC.No.10211 of 2022 on the file of the XXV Metropolitan Magistrate, Egmore, Chennai. After completion of enquiry, the learned Magistrate found the petitioner/accused guilty of the offence under Sec. 138 of the Negotiable Instruments Act and sentenced him to undergo simple imprisonment for one year and to pay cheque amount of Rs.38,47,179.00 as compensation under Sec. 357(3) Cr.P.C., to the respondent/complainant, in default, to undergo simple imprisonment for one month. Challenging the same, the petitioner herein/accused has filed appeal in Crl.A.No.216 of 2024 on the file of the XXI Additional City Civil Court, Allikulam. The learned Appellate Judge, after hearing the arguments, dismissed the appeal and confirmed the conviction and sentence passed by the learned Magistrate. Aggrieved by the same, the petitioner/accused has filed this criminal revision petition.