ACHANKUNHU Vs. SAJEESH KUMAR A.M & 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 both sides.

(3.) The case of the complainant is that the revision petitioner borrowed an amount of Rs. 50,000/- from the complainant and towards the discharge of the said liability, the revision petitioner issued Ext.P1 cheque in favour of the complainant. The contention of the revision petitioner is that the revision petitioner lost two of his cheques and one of the said cheques was misutilized by the complainant to file the present complaint.