T MANI Vs. STATE OF KERALA

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 cheque is for an amount of Rs.32,225/- and bears the date 2.1.1998. The petitioner now faces a sentence of imprisonment till rising of court. There is a further direction to pay an amount of Rs.40,000/- as compensation and in default to undergo S.I. for a period of three months.

(3.) The signature in the cheque is admitted. The notice of demand, though duly received and acknowledged, did not evoke any response. The complainant examined PWs. 1 and 2 and proved Exts.P1 to P10. Exts.C1 and C2 were also marked. No evidence whatsoever was adduced by the accused.