T R HARI Vs. S GANESHAN

JUDGEMENT

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

(2.) The cheque is for an amount of Rs.55,000/-. It bears the date 20/3/2002. The petitioner now faces a sentence of simple imprisonment for a period of six months and to pay the actual cheque amount of Rs.55,000/- as compensation and in default, to undergo simple imprisonment for a period of six months.

(3.) Called upon to explain the nature of the challenge which the petitioner wants to mount against the impugned concurrent judgments, the learned counsel for the petitioner fairly concedes that the petitioner does not want to assail the verdict of guilty, conviction and sentence on merits. He only prays that leniency may be shown on the question of sentence. I reckon that as an informed and fair stand taken by the learned counsel for the petitioner. The concurrent verdict of guilty and conviction can, in these circumstances, be upheld.