LAWS(KER)-2018-6-525

BIJU. M., THUNDIYIL HOUSE Vs. STATE OF KERALA

Decided On June 12, 2018
Biju. M., Thundiyil House Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) The Revision Petitioner was convicted and sentenced by the courts below under section 138 of the Negotiable Instruments Act ("the N.I.Act" for short).

(2.) Heard.

(3.) The learned counsel for the revision petitioner has submitted that eventhough the revision petitioner had a contention that Ext. P2 cheque was issued as a blank signed cheque at the time of collecting the chit amount and the said cheque had been misutilized by the complainant to file the present complaint, the complainant did not incline to produce any document showing the transaction involved in this case to prove that the amount covered by Ext. P2 cheque was due to the complainant from the revision petitioner and consequently, the conviction and sentence passed by the courts below cannot be sustained.