A.M.KHANWILKAR, J. - (1.) This appeal, by special leave, arises from order dated 10 th February,   2012   passed   by   the   High   Court   of   Kerala   at Ernakulam  in  Criminal  Revision  Petition  No.3075/2011.
(2.) The appellant was convicted by the Judicial First Class Magistrate ­II,   Ottappalam,   for   offence   punishable   under Section  138  of  the  Negotiable  Instruments  Act,  1881  and  was sentenced  to  undergo  simple  imprisonment  for  3  months  and to   pay   a   compensation   of   Rs.2,45,000/ ­   to   the   complainant under  Section  357(3)  of  the  Code  of  Criminal  Procedure,  1973, vide   his   order   dated   30 th   March,   2010   passed   in   Summary Trial  No.69/2008.  In  default  of  payment  of  compensation,  the appellant   was   directed   to   undergo   further   simple imprisonment  of  15  days.
(3.) Assailing the judgment of conviction and order of sentence   passed   by   the   Judicial   First   Class   Magistrate ­II, Ottappalam,  the  appellant  filed  an  appeal  before  the  Court  of Additional   Sessions   Judge,   Palakkad   Division   at   Ottapalam, which   came   to   be   dismissed   on   5 th   August,   2011.   Feeling aggrieved,  the  appellant  approached  the  High  Court  of  Kerala at   Ernakulam   by   way   of   criminal   revision   petition,   being Criminal   Revision   Petition   No.3075/2011.   The   High   Court confirmed  the  order  of  conviction  and  sentence  passed  by  the Trial   Court   and   as   confirmed   by   the   lower   Appellate   Court whilst   dismissing   the   criminal   revision   petition   on   10 th February,   2012.   Aggrieved   by   the   said   order   passed   by   the High  Court,  the  appellant  has  approached  this  Court  by  way  of special  leave  petition.;