(1.) In this revision filed under S.397 read with S.401 CrPC the petitioner who was the accused in CC 933 of 2003 on the file of the JFCM-I, Pathanamthitta challenges the conviction entered and the sentence passed against him concurrently by the Courts below for an offence punishable under S.138 of the Negotiable Instruments Act, 1881 (hereinafter referred to as "the N.I. Act" for short).
(2.) I heard Adv. Sri. K. P. Satheesan, the learned counsel for the revision petitioner and Advocate Sri. Philip Mathew, the learned counsel for the second respondent / complainant.
(3.) ARGUMENT OF THE ACCUSED
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