PHILIP M THOMAS (LAJI PHILIP) Vs. VALSAMMA ALEXANDER

JUDGEMENT

(1.) The revision petitioner was convicted and sentenced by the courts below under Section 138 of the Negotiable Instruments Act, 1881 ("the N.I.Act" for short).

(2.) Heard.

(3.) The learned counsel for the revision petitioner has argued that since the revision petitioner had admittedly paid an amount of Rs. 2,00,000/- as per Ext. D1 receipt after the receipt of Ext. P3 demand notice, the complaint filed under Section 138 of the N.I.Act cannot be sustained and consequently, the conviction and sentence passed by the courts below also cannot be sustained.