S.SURESH KUMAR Vs. ANILA KUMARAN NAIR

JUDGEMENT

(1.) The revision petitioner was convicted and sentenced by the courts below under Section 138 of the Negotiable Instruments Act (for short "the N.I.Act").

(2.) Heard.

(3.) The learned Counsel for the revision petitioner has submitted that since the revision petitioner was not granted an opportunity to cross- examine PW1, serious prejudice had been caused to him.