SANKURU Vs. GOPINATHAN

JUDGEMENT

(1.) This revision petition is directed against the concurrent verdict of guilty, conviction and sentence imposed on the petitioner in a prosecution under Section 138 of the N.I. Act.

(2.) The cheque is for an amount of Rs. 70.000/-. Signature in the cheque and handing over of the cheque are not disputed. The short contention raised is that the liability has been discharged under Ext. Dl receipt.

(3.) The complainant examined himself as PW1 and Exts. P1 to P7 were marked. The accused, in support of his plea of discharge, examined DW1 and proved Ext. Dl.