LAKSHMANDAS AISWARYA FINANCIERS KALPETTA AMSOM, DESOM,, VYTHIRI TALUK, P.O. KALPETTA Vs. DR. K.K. DANDAPANI AND ANOTHER

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 learned counsel for the revision petitioner has submitted that the evidence of PW1 would show that the cheque in question was issued as security and in the said circumstances, the conviction and sentence passed by the courts below cannot be sustained.