SURESH BABU Vs. STATE OF KERALA

JUDGEMENT

(1.) These revision petitions are directed against concurrent verdicts of guilty, convictions and sentences imposed in two separate prosecutions between the same party under Section 138 of the Negotiable Instruments Act.

(2.) On vital facts, there is little dispute. The cheques are for an amount of Rs.3,00,000/- and Rs.10,000/- respectively The cheques bear the dates 16/10/2000 and 21/10/2000 respectively.

(3.) Notices of demand in both cases were duly received. They evoked no response at all. The complainant examined himself and proved relevant documents in both cases. No defence evidence whatsoever was adduced.