SASIKALA SUBRAMANI Vs. S VELMURUGAN

JUDGEMENT

(1.) Heard the Learned counsel for the Petitioner/Appellant/Accused.

(2.) The Petitioner/Appellant has projected the present Criminal Revision Petition before this Court as against the judgment dated 27.11.2015 in C.A. No. 112 of 2015 passed by the Learned V Additional District and Sessions Judge, Coimbatore in dismissing the Appeal and thereby, confirming the judgment dated 24.04.2015 in C.C. No. 284 of 2013 passed by the Learned Judicial Magistrate, Fast Track Court-I, Magesterial Coimbatore, sentencing her to undergo one year Simple Imprisonment under Section 138 of N. I. Act, 1882 and also, directed her to pay a compensation of Rs. 3,25,000/- to the Complainant, within a period of two months in terms of Section 357(3) of Cr. P. C., failing which, the Petitioner/Accused was directed to undergo default sentence of 3 months S. I.

(3.) The Learned counsel for the Petitioner in this Criminal Revision Petition challenges the impugned judgment dated 27.11.2015 in C.A. No. 112 of 2015 passed by the Appellate Court by taking a prime plea that the Appellate Court had confirmed the conviction and sentence imposed by the trial Court based on the evidence of P.W.1, but in reality, the evidence of documents available on record are quite contradictory to each other and these pivotal aspects are not borne in mind by the Appellate Court, which had resulted in serious miscarriage of justice.