R ANBU Vs. C GANGADARAN

JUDGEMENT

(1.) THERE is no representation for the revision petitioner / accused. Even in the previous hearing on 27. 08. 2007, there was no representation for the revision petitioner. Hence, the case was ordered to be posted under the caption "for Dismissal". As there is no representation for the revision petitioner, after hearing the arguments of the learned counsel for the respondent and after going through the judgment of the Court below and also the evidence available on record, the order is passed on merits.

(2.) IT is seen that the case was taken on file on the complaint given by the respondent / complainant under section 138 of Negotiable Instruments Act.

(3.) IT is settled proposition of law that in a criminal revision, unless there is manifest error of law or perverse finding, leading to miscarriage of justice, this Court cannot interfere with the same.