MEHAJA BANU Vs. NAVAS & 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.) Heard.

(3.) The learned counsel for the revision petitioner has argued that since the complainant had different versions with regard to the transaction involved in this case, it cannot be said that Ext.P11 cheque was executed as contemplated under Section 138 of the N.I.Act and in the said circumstances, the conviction and sentence cannot be sustained.