RAVEENDRAN P K Vs. SAJAN V R

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.1 lakh. It bears the date 3/2/04. Signature in the cheque is not disputed. Notice of demand, though duly received and acknowledged, did not evoke any response. The complainant examined himself as P.W.1 and proved Exts.P1 to P5. No defence evidence whatsoever was adduced by the accused.

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