MINI Vs. RAMALAKSHMI

JUDGEMENT

(1.) The revision petitioner was convicted and sentenced by the courts below under Section 138 of the N.I.Act.

(2.) Heard.

(3.) The learned counsel for the revision petitioner has argued that since the execution of Ext.P1 cheque as contemplated under Section 138 of the N.I.Act was not proved by the complainant, the conviction and sentence passed by the courts below cannot be sustained.