REJI SIVARAMAN Vs. PRAVEENA SOMAN

JUDGEMENT

(1.) Aggrieved by the concurrent findings of conviction and sentence under Sec. 138 of the Negotiable Instruments Act (for short 'the N.I.Act), the accused has preferred this criminal revision petition.

(2.) The revision petitioner is the accused in S.T.No.2194 of 2013 on the files of the Judicial First Class Magistrate Court-I, Ranni, for alleged to have committed an offence under Sec. 138 of the N.I.Act.

(3.) The case of the complainant is that, in order to discharge the amount due to the complainant, the accused issued Ext.P1 cheque dtd. 18/7/2013 drawn on his account with Pathanamthitta District Co-operative Bank Ltd, Thulappally branch. When the complainant presented the cheque for encashment, it returned unpaid stating that 'funds are insufficient'. The statutory notice issued to the accused also did not evoke any response, except a reply notice taking false contentions. Hence, the complainant approached the trial court by filing the afore case.