P K SIVADAS Vs. A K VASUDEVAN

JUDGEMENT

(1.) This Revision petition is filed by the accused in S.T. No. 785 of 1998 on the file of C.J.M.Court, Palghat challenging the conviction and sentence passed against him for the offence punishable under Section 138 of N.I. Act. The cheque amount was Rs.29,000/-. In the Trial Court, the accused was convicted and sentenced to undergo S.I. for one month and to pay a fine of Rs.30,000/- and in default to undergo S.I. for two months for the offence under Section 138 of the N.I. Act. The appeal filed against that conviction and sentence was dismissed.

(2.) Heard the learned counsel for the revision petitioner, learned counsel for the complaint and the learned public prosecutor.

(3.) The learned counsel appearing for the revision petitioner reiterated the same contentions raised before the Trial Court and the appellate court. Learned counsel for the complainant supported the judgment of the court below.