K. SUBRAMANI Vs. SRI B. DEVARAJA

JUDGEMENT

(1.) THERE are concurrent findings of the Courts below that petitioner (accused) has committed an offence punishable under Section 138 of the Negotiable Instruments Act. Heard Sri N. Srinivas, the learned counsel for petitioner and Sri M.K. Venkatramana, the learned counsel for respondent.

(2.) THE law is fairly well settled that this Court while exercising revisional jurisdiction, does not sit as a Court of Second Appeal. This Court can interfere with the impugned judgment if it is demonstrated that the Courts below have committed glaring errors in appreciation of evidence or errors of law resulting manifest injustice to petitioner.

(3.) ON the application filed by accused, disputed cheque was sent to hand writing expert to know the age of signature and contents of the cheque. The hand writing expert expressed his opinion that it is not possible to determine the age of signature found on the cheque or the contents thereof.