M NASAR MUHAMMED Vs. YOOSUF SIDHIQUE

JUDGEMENT

(1.) The petitioner is aggrieved by the 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. 55,000 and bears the date 20.12.2003. The complainant examined his power of attorney holder as PW1 and proved Exts. PI to P4. The defence did not adduce any evidence. Notice of demand though duly received and acknowledged did not evoke any response.

(3.) The Courts below concurrently came to the conclusion that the complainant has succeeded in establishing all the ingredients of the offence punishable under Section 138 of the N.I. Act. Accordingly they proceeded to pass the impugned concurrent judgments,