ABOOBAKKER @ NAVAS Vs. STATE OF KERALA

JUDGEMENT

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

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

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