VARGHESE PAUL Vs. SATHIYAN

JUDGEMENT

(1.) The accused in C. C. No. 701 of 2000 on the file of J. F. C. M. -II, Aluva for an offence punishable under S.138 of the Negotiable Instruments Act, 1881 (hereinafter referred to as 'The Act' for short) challenges the conviction entered and the sentence passed against him by the said Court for the said offence.

(2.) The above case arose out of a private complaint filed by the first respondent herein to the following effect:

(3.) On the accused pleading not guilty to the substance of accusation read over and explained to him, the complainant was called upon to adduce evidence in support of his case. The complainant examined himself as PW 1 and got marked 7 documents as Exts. P1 to P7.