HYRUNNISA Vs. SUNIL KUMAR

JUDGEMENT

(1.) The revision petitioner was convicted and sentenced by the courts below under Sec. 138 of the Negotiable Instruments Act, (for short "the N.I. Act"), 1881.

(2.) Service is complete. However, there is no appearance for the first respondent.

(3.) Heard the learned counsel for revision petitioner and the learned Public Prosecutor.