RAVINDRA KUMAR Vs. PADMANABAN

JUDGEMENT

(1.) THIS revision is filed against the judgment, dated 01. 02. 2007, passed in Crl. R. C. No. 83 of 2006 by the Principal sessions Judge, Erode, wherein the judgment passed by the judicial Magistrate, Perundurai, in C. C. No. 12 of 2005, dated 17. 04. 2006, was modified, enhancing the compensation from Rs. 25,000/- to Rs. 65,000/ -.

(2.) PETITIONER is the accused in the Calendar Case, which was taken on file on the complaint lodged by the respondent/complainant, on the strength of dishonour of a cheque, reportedly issued by the petitioner on 31. 07. 2004, for a sum of Rs. 45,000/ -.

(3.) THE Judicial Magistrate, after considering the oral evidence on record, found the petitioner guilty of the offence under Section 138 of The Negotiable Instruments Act, in short 'the Act', slapping a fine of Rs. 3,000/- and, in default of payment, to undergo simple imprisonment for six months, also directing him to pay a sum of Rs. 25,000/- as compensation to the respondent/complainant, under Section 357 (3) Cr. P. C.