A NATARAJAN Vs. R BALASUBRAMANIYAM

JUDGEMENT

(1.) This Revision is preferred against two concurrent judgments of the Courts below convicting the Petitioner for offence under section 138 of the Negotiable Instruments Act.

(2.) The Petitioner faced prosecution for such offence in C.C. No. 295 of 2004 and was convicted under judgment dated 5.6.2006. There against he moved an Appeal which came to be dismissed on 15.11.2006. Against such dismissal, the present Revision is filed.

(3.) This Court considers it not necessary to discuss the facts of the case as on being informed that the Petition to condone delay moved whilst preferring the Complaint before the Trial Court came to be allowed without notice to the Petitioner/Accused, this Court has called for the records from the concerned Trial Court. The Trial Court has forwarded the Petition to condone delay moved before it is C.M.P. No. 1703 of 2004.