PRAKASAN Vs. EMMANNUEL SAREES JAI HIND BUILDING

JUDGEMENT

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

(2.) THE petitioner now faces S. I. for one month. THEre is also a direction to pay the cheque amount less the amount of Rs. 1,000/-admittedly paid, as compensation under Section 357 (3) Cr. P. C. , coupled with a default sentence of S. I. for three months.

(3.) I have gone through the impugned judgments. I am satisfied that the verdict of guilty and conviction are absolutely justified and unexceptionable. In the absence of challenge on any specific ground before me, I am satisfied that it is not necessary to advert to facts in any greater detail.