T.JITENDRA Vs. V.GANGADARAN

JUDGEMENT

(1.) This criminal revision has been filed against the judgment dtd. 4/10/2017, passed in Criminal Appeal No.84 of 2017 by the Principal Sessions Judge, Chennai, confirming the judgment dtd. 10/3/2017 in C.C.No.7357 of 2014 passed by the learned Metropolitan Magistrate, FTC-II, Egmore, Chennai.

(2.) The petitioners are accused and the respondent is the complainant. The respondent complainant had filed a private complaint under Sec. 200 Cr.P.C against the petitioners for the offence under Sec. 138 of Negotiable Instruments Act before the learned Metropolitan Magistrate, FTC-II, Egmore, Chennai, which was taken up on file in C.C.No.7357 of 2014. The learned Magistrate after completing the trial, found the petitioners guilty for the offence under Sec. 138 of Negotiable Instruments Act and hence by judgment dtd. 10/3/2017, convicted and sentenced them to undergo one year simple imprisonment and Al was directed to pay R.s.4.00 lakhs as compensation to the complainant and A2 was directed to pay Rs.6.00 lakhs as compensation to the complainant, in default, both of them shall undergo simple imprisonment for a further period of three months.

(3.) Aggrieved against the above said order, the petitioners/accused filed an appeal before the learned Principal Sessions Judge, Chennai, in Crl.A.No.84 of 2017. After hearing both sides, the learned Principal Sessions Judge by judgment dtd. 4/10/2017, dismissed the appeal by confirming the conviction and sentence made by the trial Court, against which, the petitioners have preferred the present revision case before this Court.