C.PREMARAJAN Vs. DR.V.C.HAMSATH

JUDGEMENT

(1.) The accused in S.T.No.11 of 2008 on the files of the Court of the Judicial Magistrate of First Class -II, Vadakara, filed this Revision Petition challenging the concurrent finding of conviction and sentence passed by the courts below under Section 138 of the N.I Act.

(2.) Heard.

(3.) The prosecution allegation can be briefly stated as follows: