HARIKUMAR Vs. VASANTHA CHANDRAN, JAYAKRISHNA

JUDGEMENT

(1.) WHEN the application came up for hearing today, on going through the concurrent findings of the court below, this court felt that even without hearing the respondent -complainant, the revision can be disposed of. Further, notice issued to the first respondent has been returned as 'not known'. Considering the circumstances and avoid delay in disposal of the revision, this court felt that the revision can be disposed of by hearing the Counsel for the revision petitioner and the Public Prosecutor dispensing with further notice to first respondent.

(2.) THE Counsel for the revision petitioner submitted that the courts below have not properly appreciated the evidence and the conviction and sentence imposed is not proper.

(3.) THE case was taken on file on the basis of a private complaint filed by the complainant under Section 138 of the Negotiable Instruments Act (hereinafter called 'the Act')