JERRY EASO OMMEN Vs. STATE OF KERALA

JUDGEMENT

(1.) The revision petitioner was convicted and sentenced by the courts below in S.T. Nos.1750 and 1754 of 2010 under Section 138 of the Negotiable Instruments Act.

(2.) Heard.

(3.) The learned counsel for the revision petitioner has submitted that the complainant failed to prove the execution of Exts.P1 and P2 cheques and in the said circumstances, the conviction and sentence passed by the courts below cannot be justified.