PANDURANGAN Vs. SIVAKAMI

JUDGEMENT

(1.) Revision Case is filed to set aside the judgment dated 29.3.2011, made in C.A.No.18 of 2010, on the file of the Additional District and Sessions Judge (Fast Track Court), Namakkal, in partly allowing the Appeal against the judgment dated 9.2.2010 made in C.C.No.109 of 2006 on the file of the Judicial Magistrate, Tiruchengode.

(2.) The facts leading to the filing of the present revision is as follows:

(3.) On the complainant side, the complaint was examined as P.W.1 and 5 exhibits were marked. No witness was examined on the accused side and no exhibit marked. After analysing the oral and documentary evidence of P.W.1 and Ex.P.1 to P.6 and the arguments of both the learned counsel, the learned Judicial Magistrate, Tiruchengode, convicted the accused u/s 138 of Negotiable Instruments Act and sentenced him to undergo six months simple imprisonment and to pay a fine of Rs.3,000/- in default to undergo simple imprisonment for one month. Aggrieved against the order of the Judicial Magistrate, Tiruchengode, the accused preferred Appeal before the learned Additional District and Sessions Judge, Namakkal. After perusing the evidence and documents, the First Appellate Court modified the judgment by reducing the sentence from 6 months to 3 months and confirmed the fine amount. Challenging the lower Appellate Court judgment, the accused is before this court by way of this revision case.