R VADIVELU Vs. SAKTHI ASPHALTS AND PELTS

JUDGEMENT

(1.) The petitioner has been convicted for offence under Section 138 Negotiable Instruments Act and sentenced to undergo Imprisonment for one year and to pay a fine of Rs.5000/-, in default to undergo simple imprisonment for three months, in CC NO.7540 of 1997 on the file of the VI Metropolitan Magistrate, Egmore, Chennai, against which, the petitioner preferred an appeal in C.A. NO.234 of 1999 and the same was heard by the VI Additional Sessions Judge, Chennai, who confirmed the conviction and sentence passed by the trial magistrate. The present revision has been filed against the said judgments.

(2.) The brief facts of the prosecution case is as follows:-

(3.) To substantiate the case, the prosecution has examined PW-1 to PW-3. It may not be necessary for me to dwell deep into the evidence of these witnesses, since two courts have already gone into their evidence and given concurrent findings accepting the evidence of the witnesses. On the side of the accused, 2 witnesses were examined.