HASSAN Vs. GEORGE JOSEPH & ORS.

JUDGEMENT

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

(2.) The revision petitioner is no more. Therefore, nobody has come forward to argue the case for the revision petitioner. Therefore, this court on 6.2.2018 appointed Adv.Feroz D. as Amicus Curiae to argue the case for the revision petitioner.

(3.) Heard the learned Amicus Curiae, the learned counsel for the first respondent and the learned Public Prosecutor.