(1.) REVISION petitioner is the accused and first respondent the complainant in S.T.2417/2005 on the file of Judicial First Class Magistrate, Vadakara. Revision petitioner was convicted for the offence under section 138 of Negotiable Instruments Act. He challenged the conviction before Additional Sessions Court, Vadakara in Crl.A.710/2007. Learned Additional Sessions Judge on reappreciation of evidence confirmed the conviction and sentence and dismissed the appeal. It is challenged in the revision.
(2.) LEARNED counsel appearing for the revision petitioner was heard.
(3.) ON going through the judgments of the courts below, I find no reason to interfere with the conviction.