A SUSEELA Vs. S RADHAKRISHNAN

JUDGEMENT

(1.) THIS revision has been preferred against the judgment of conviction and sentence, dated 03.01.2008, in C.A.No.260 of 2007, on the file of the Principal District and Sessions Judge, Coimbatore, whereby the accused found guilty for the offence under Section 138 of Negotiable Instruments Act and sentenced her to undergo one year simple imprisonment, confirming the judgment of conviction and sentence, dated 11.06.2007, in S.T.C.No.428 of 2006, on the file of the Judicial Magistrate's Court No.7, Coimbatore.

(2.) THE gist and essence of the case is as follows:

(3.) IN spite of several adjournments, both the counsel were not ready. When the matter was posted 'for orders' today, no argument was advanced. Since it is a revision case, this Court empowers to peruse the materials available on record and decide the matter on merits.