R. BALASHANMUGAM Vs. N.P. SELVAM

JUDGEMENT

(1.) The Criminal Revision has been preferred by the revision petitioner as against the sentence and conviction under section 138 of Negotiable Instruments Act, 1881 against the Judgement and conviction dated 07.09.2010 made in C.C.No.582/2006 on the file of Judicial Magistrate No.I, Erode and confirming the same by the learned Additional District Sessions Judge, (FTC No.I), Erode in 21.04.2011 made in C.A.No.157/2010.

(2.) Aggrieved over the findings of the First Appellate Court confirming the judgment of the Judicial Magistrate No.1, Erode, awarded under section 138 of Negotiable Instruments Act, sentencing the petitioner to go for one year simple imprisonment and fine of Rs. 2,000/- and if fine not paid one month simple imprisonment, this revision petitioner has preferred this Criminal revision.

(3.) The brief facts leading to file this Revision Petition as follows: