V.S. AJI Vs. C.S. SREEKUMAR

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 submitted that the revision petitioner is not contesting the matter on merits and that the revision petitioner needs only leniency in the matter of sentence. Suffice it to say that having gone through the relevant inputs, I am satisfied that the courts below correctly appreciated the oral and documentary evidence adduced by the parties and concurrently found that the revision petitioner committed the offence under section 138 of the N.I. Act. In the said circumstances, I find no reason to interfere with the verdict of conviction passed by the courts below concurrently under section 138 of the N.I. Act.