UMESHA Vs. HEMANTH KUMAR

JUDGEMENT

(1.) THE order of conviction for the offence under Section 138 of the Negotiable Instruments Act, modified in the appeal is challenged in this revision petition.

(2.) THE respondent had advanced a loan of Rs. 1,00,000/ - and towards repayment of which, a cheque for the said sum was issued. The cheque was presented and it returned with an endorsement of insufficient funds. After issuance of notice, as the petitioner did not comply with the demand, a complaint was filed before the Trial Court for the said offence.

(3.) LEARNED Counsel for the petitioner submits that the amount of fine may be reduced and the order of Courts below may be modified.