D SUNDAR SINGH Vs. GNANAIYAN

JUDGEMENT

(1.) This Criminal Revision case is filed against the judgment dated 27.02.2018 in C.A.No.33 of 2014 passed by the learned Sessions Judge, Kanyakumari at Nagercoil confirming the judgment passed by the learned Principal District Munsif cum Judicial Magistrate, Eraniel in S.T.C No.3427 of 2006 dated 11.06.2013.

(2.) Heard the learned counsel appearing for the petitioner and the learned counsel appearing for the respondent.

(3.) This criminal revision case is against the concurrent findings of the courts below. The matter is arising under Section 138 of Negotiable Instruments Act.