B MEENAKSHI Vs. ARATHI

JUDGEMENT

(1.) THERE are concurrent findings of courts below that petitioner (accused) has committed an offence punishable under section 138 of the Negotiable Instruments Act, 1881 (for short, 'the Act'). I have heard Sri P.N. Manmohan, learned counsel for petitioner (accused) and Sri Y.S. Shivaprasad, learned counsel for respondent (complainant).

(2.) THE learned counsel for petitioner has made following submissions: -

(3.) THE learned counsel for petitioner would submit that so called admission made by petitioner cannot be considered as decisive in view of the fact that bundle of questions were put to petitioner in a state of confusion, petitioner has made such an admission.