SHEEJA VIGNESWAR Vs. S KRISHNAN

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. 50,000/-. It bears the date as 16.1.2002. The complainant had examined himself as PW1 and proved Exts.P/1 to P/6. The accused did not adduce any defence evidence. No reply was given to the notice of demand, though duly received and acknowledged.

(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.