3. Before the trial court, the complainant was examined as PW1 and Exts. P1 to P5 were marked. No evidence was adduced by the revisio
petitioner/accused. After trial, the trial court found that the revision petitioner has committed offence punishable under Section 138 of the NI Act and
he was convicted and sentenced to undergo simple imprisonment for two months and to pay a fine of ₹7,00,000/-, in default, to suffer simple
imprisonment for thirty days. The fine amount, if realised, was ordered to be paid to the 1st respondent as compensation under Section 357(1) of the
Cr.P.C. The revision petitioner challenged the said judgment before the appellate court in Crl.A.No.70/2018. The appellate court dismissed the appea
confirming the conviction and sentence. This criminal revision petition has been filed challenging both the judgments of the trial court and the appellate
court.
