M D THOMAS Vs. P S JALEEL

JUDGEMENT

(1.) Leave granted.

(2.) Heard learned Counsel for the parties.

(3.) The Trial Court, upon conclusion of the trial, acquitted the appellant of the charge under Section 138 of the Negotiable Instruments Act, 1881, [for short "the Act" ]. On appeal by the complainant, the High Court set aside the order of acquittal, convicted the appellant and sentenced him to undergo imprisonment till the rising of the Court and directed to pay the sum of rupees one lakh twenty thousand to the complainant; in default, to undergo further simple imprisonment for a period of three months. Against the said order, present appeal has been filed by special leave.