KOSALAIRAMAN Vs. BALACHANDRAN

JUDGEMENT

(1.) ANIMADVERTING upon the order dated 24.05.2007, passed by the learned Additional District Sessions Court (FTC 1) Erode, in C.A.No,73 of 2005, confirming the judgment dated 04.02.2005, passed by the learned Judicial Magistrate No.I Erode, in C.C.No,424 of 200355, this criminal revision is focussed.

(2.) COMPENDIOUSLY and concisely, the relevant facts which are absolutely necessary and germane for the disposal of this revision would run thus: (a) The respondent herein filed the complaint under Section 138 of the Negotiable Instruments Act as against the petitioner. (b) Inasmuch as the accused pleaded not guilty, trial was conducted. During trial, the respondent herein examined himself as P.W.1 and Exs.P1 to P6 were marked. On the side of the accused, D.W.1 was examined and Exs.D1 was marked. (c) Ultimately, the trial Court found the accused guilty, recorded the conviction and imposed the sentence as under: TABLE

(3.) THE learned counsel for the petitioner at the time of argument made a supine submission to the effect that he is restricting his arguments only to the extent of getting the quantum reduced.