M. GANESAN Vs. C. VENU (DECEASED) & ORS.

JUDGEMENT

(1.) This revision is against the order of the first appellate Court confirming the judgment of the trial Court in sentencing the revision petitioner to undergo imprisonment to one year and to pay fine of Rs. 5000/- under section 138 read with 139 of the Negotiable Instruments Act.

(2.) Brief facts leading to the filing of the revision is as follows :

(3.) On the side of the respondent, P.W.1 to P.W.3 were examined and Ex.P.1 to Ex.P.5 were marked. On the side of the revision petitioner D.W.1 and D.W.2 were examined and Ex.D.1 was marked.