ALEXANDER FRANCIS Vs. RAJAN AUGUSTINE AND OTHER

JUDGEMENT

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

(2.) The learned counsel for the revision petitioner is no more. Since the revision petitioner did not make any alternative arrangement, this Court as per order dated 15-10-2018 issued notice to the revision petitioner. Notice was served on the revision petitioner. However, the revision petitioner did not make any alternative arrangement. Therefore, there is no representation for the revision petitioner. There is also no representation for the first respondent. In the said circumstances, this Court is not in a position to act upon in terms of the compromise. Therefore, this Court has appointed Adv. Sri. Gokul Das V.V.H. as amicus curiae to argue the case.

(3.) Heard.