SALIM P.H. Vs. JOJI JOSE AND ORS.

JUDGEMENT

(1.) In law, as in life, a short cut may prove to be a wrong cut (Raj Kapoor v. State : AIR 1980 SC 258).

(2.) An appeal filed under Section 374(3)(a) of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'the Code') by an accused against conviction of an offence punishable under Section 138 of the Negotiable Instruments Act, 1881, stands dismissed by the learned Additional Sessions Judge in the following manner:

(3.) It is quite painful and disheartening to note that even experienced Sessions Judges dismiss appeals filed by accused against conviction in such fashion.