K. RAMESHAN Vs. STATE OF KERALA AND ORS.

JUDGEMENT

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

(2.) Heard.

(3.) The courts below correctly appreciated the oral and documentary evidence and concurrently found that the revision petitioner executed Ext. P1 cheque as contemplated under Section 138 of the N.I.Act and committed the offence under Section 138 of the N.I.Act, rejecting the contentions of the revision petitioner. No material has been brought to the notice of this Court to indicate that the appreciation of evidence or the concurrent finding of conviction by the courts below was perverse or incorrect. In the said circumstances, I find no reason to interfere with the verdict of conviction passed by the courts below under Section 138 of the N.I.Act.