T.M.ABDURAHIMAN Vs. ROZIK UMMAR

JUDGEMENT

(1.) The revision petitioners were convicted and sentenced by the courts below under section 138 of the Negotiable Instruments Act, 1881, (for short "the NI Act").

(2.) Heard.

(3.) The learned counsel for the revision petitioners has argued that since Kozhikode District Athletic Association (in short, 'the Association')was not made as an accused in the complaint, the conviction and sentence passed by the courts below against the revision petitioners cannot be sustained.