SAYEED ISHAQUE Vs. ANSARI NASEER AHMED

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Leave granted.

(3.) The sole appellant was convicted by two separate orders passed by the trial court u/s. 138 of the Negotiable Instruments Act, 1881 and sentenced to undergo rigorous imprisonment for a period of two months. He was further convicted in both the cases u/s. 420 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for a period of two years. Against the orders of convictions in both the cases, the appellant preferred appeals which were dismissed and thereafter revisions filed by the appellant before the High Court having failed, the present appeals by way of special leave have been filed.