USHAKUMARI Vs. STATE OF KERALA
LAWS(KER)-2022-6-55
HIGH COURT OF KERALA
Decided on June 21,2022

USHAKUMARI Appellant
VERSUS
STATE OF KERALA Respondents


Referred Judgements :-

BIR SINGH VS. MUKESH KUMAR [REFERRED TO]


JUDGEMENT

MARY JOSEPH,J. - (1.)This revision is filed challenging concurrent findings of guilt of the revision petitioner for an offence punishable under Sec. 138 of the Negotiable Instruments Act, 1881 (for short 'NI Act ') and orders of conviction and sentence passed successively by Judicial First Class Magistrate Court-II, Varkala (for short 'the trial court ') and VIIth Additional Court of Sessions, Thiruvananthapuram (for short 'the appellate court ') respectively in S.T.No.136/2010 and Crl.Appeal No.60/2014 .
(2.)The trial court has found the revision petitioner guilty and sentenced her to undergo simple imprisonment for three months and to pay Rs.2,00,000.00 as compensation and in default to undergo simple imprisonment for three months. When the judgment of the trial court was assailed, the appellate court has confirmed the finding of guilt and modified the substantive sentence to till rising of the court. The direction to pay Rs.2,00,000.00 as compensation and default sentence were maintained. The revision petitioner has come up in revision, challenging the judgments aforesaid.
(3.)The learned counsel for the revision petitioner has submitted that the revision petitioner being in Jail serving the sentence, the revision petition deserves admission.


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