SANTHI.C.K Vs. STATE OF KERALA

JUDGEMENT

(1.) The revision petitioner is the accused in the case C.C.No.31/2014 on the file of the Special Court of the Judicial First Class Magistrate for the trial of N.I Act Cases, Thiruvananthapuram.

(2.) The trial court found the petitioner guilty of the offence under Section 138 of the Negotiable Instruments Act, 1881 (hereinafter referred to as 'the Act') and convicted her thereunder and sentenced her to imprisonment till the rising of the court and also directed her to pay an amount of Rs.2,50,000/- as compensation to the complainant and in default of payment of compensation, to undergo simple imprisonment for a period of three months.

(3.) The petitioner filed Crl.A.No.118/2017 before the Court of Session, Thiruvananthapuram challenging the order of conviction and sentence passed against her by the trial court. The appellate court confirmed the conviction as well as the sentence against the petitioner and dismissed the appeal.