M/S. JAI FIRE WORKS (P) LTD., REP. THROUGH ONE OF ITS DIRECTORS P.N. STALIN, 38, V.K.M. STREET, NEAR NADAR LODGE, SIVAKASI, VIRUDHUNAGAR DISTRICT AND OTHERS Vs. P. SHENBAGARAJAN, S/O. N.P.P.S. PERIYANNA NADAR, 43, SIVAKASI. REP. THROUGH POWER OF ATTORNEY HOLDER S.C. MOHAN, S/O. K.A.S. CHIDAMBARA NADAR, 4A/1, GANDHI NAGAR, SIVAKASI

JUDGEMENT

(1.) The petitioners challenge the legality and propriety of the conviction and sentence recorded by the Trial Court as well as by the Appellate Court.

(2.) The revision petitioners are the accused in a cheque bouncing case in C.C.No.211 of 2002, on the file of the learned Judicial Magistrate, Sivakasi.

(3.) The petitioners have been convicted under Section 138 r/w 142 N.I.Act, and each of them sentenced to 6 months S.I. Since A1 being a Company, the 2nd petitioner was directed to undergo the sentence imposed as against A1.