VINITH MOTORS Vs. C. MANOHARAN

JUDGEMENT

(1.) The revision petitioners herein are the accused. Aggrieved over the conviction and sentence by the Judicial Magistrate No. IV, Salem, which was confirmed by the 1st Additional District and Sessions Judge, Salem, awarding simple imprisonment of one year each and to pay a fine of Rs. 5000/- each and in default to undergo simple imprisonment for two months each, under section 138 of the Negotiable Instruments Act, the present revision came be filed by the accused/revisionists.

(2.) For the sake of convenience, the parties are referred to, as per their ranking before the trial Court.

(3.) Facts and circumstances giving rise to this revision are: