DHANALAKSHMI Vs. THAMMANNA K.L.

JUDGEMENT

(1.) This Court issued notice to the respondent and the respondent is served and unrepresented.

(2.) This revision petition is filed against the concurrent finding of the Trial Court convicting the petitioner for the offence punishable under Sec. 138 of the Negotiable Instruments Act, 1881 ('N.I. Act' for short). The cheque amount is Rs.2,00,000.00 which were issued through two cheques marked as Exs.P1 and P2. The Trial Court sentenced the petitioner to pay fine of Rs.2,15,000.00. Out of which Rs.2,10,000.00 is payable to the complainant and Rs.5,000.00 shall vest with the State.

(3.) The Appellate Court also, on re-appreciation of both oral and documentary evidence placed on record, comes to the conclusion that there is no rebuttal evidence against the evidence of the complainant and confirmed the judgment of the Trial Court.