A.J. ASANA Vs. SITTRARASU

JUDGEMENT

(1.) We have heard the learned counsels for the parties.

(2.) Leave granted.

(3.) The accused appellant has been convicted under Sec. 138 of the Negotiable Instruments Act, 1881 and has been sentenced to undergo simple imprisonment for three (03) months and also to pay a fine of Rs. 1,00,000.00 (Rupees one lakh). Aggrieved by the affirmation of the said order by the High Court the present appeal has been filed.