SUHARA ASHARAFF Vs. BALAN

JUDGEMENT

(1.) This Revision petition is filed by the accused in S.T. No. 2995 of 1997 on the file of J.F.C.M., Irinjalakuda challenging the conviction and sentence passed against him for the offence punishable under Section 138 of N.I. Act. The cheque amount was Rs.2,00,000/-. In the Trial Court, the accused was convicted and sentenced to undergo simple imprisonment for six months and to pay Rs.1,500/- as compensation to the complainant under Section 357(3) of Cr.P.C., in default, to undergo simple imprisonment for three months. The appeal filed against that conviction and sentence was dismissed.

(2.) I heard the learned counsel for the revision petitioner, learned counsel for the complaint and the public prosecutor.

(3.) The learned counsel appearing for the revision petitioner reiterated the same contention raised before the Trial Court and the appellate court. Learned counsel for the complainant supported the judgment of the court below.