GOVINDA PILLAI KUTTAN PILLAI, SREEKRISHNA VILASAM, Vs. LEKSHMI AMMA THANKAMMA, KUNNIL VEEDU, KAVALAYOOR D

JUDGEMENT

(1.) The revision petitioner was convicted and sentenced concurrently by the courts below under section 138 of the Negotiable Instruments Act (for short 'the N.I. Act').

(2.) Heard.

(3.) The courts below correctly appreciated the oral and documentary evidence adduced by the parties and concurrently found that the revision petitioner executed Ext.P1 series of cheques 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 is available before the 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, the concurrent finding of conviction by the courts below does not warrant any interference by this court.