V CHANDRAN Vs. A V RAJESH

JUDGEMENT

(1.) This revision petition is directed against a concurrent verdict of guilty, conviction and sentence in a prosecution under Section 138 of the N.I Act. The cheque is for an amount of Rs.50,000/-. It bears the date 10.08.1998.

(1.) The complainant examined himself as PW1 and proved Exts.P1 to P9. The accused did not adduce any evidence, oral or documentary. Notice of demand though duly received and acknowledged, was not replied to also.

(3.) The courts below in these circumstances came to the conclusion that the complainant has succeeded in establishing all ingredients of the offence punishable under Section 138 of the N.I.Act. Accordingly they proceeded to pass the impugned concurrent judgments. The petitioner now faces a sentence of S.I for a period of six month and to pay an amount of Rs.50,000/- as compensation under Section 357(3) Cr.P.C. No default sentence was imposed.