K K DHARMAJAN Vs. K RAMACHANDRA PANICKER

JUDGEMENT

(1.) This Revision Petition is directed against a concurrent verdict of guilty conviction and sentence in a prosecution under Section 138 of the Negotiable Instruments Act.

(2.) The cheque is for an amount of Rs. 50,000/-. It bears the date 16.01.2001. The petitioner now faces a sentence of simple imprisonment for a period of 6 months. There is a further direction to pay the actual cheque amount of Rs. 58,000/- as compensation and in default to undergo simple imprisonment for a period of three months.

(3.) The signature in the cheque is disputed. Notice of demand though duly received and acknowledged did not evoke any response. The complainant examined himself as PW1 and proved Exts. P1 to P13. The accused did not adduce any oral or documentary evidence.