GANGADHARAN Vs. KRISHNA SOPANAM KURIES (P) LTD.

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.) Heard.

(3.) The learned counsel for the revision petitioner has argued that since the complainant could not establish the execution of Ext.P1 cheque as contemplated under Section 138 of the N.I. Act, the conviction and sentence passed by the courts below cannot be sustained.