VISHNU RAMCHANDRA NAIK Vs. NILKANTH RAJARAM NAIK

JUDGEMENT

(1.) Applicant by way of present revision is challenging the concurrent indings of the Courts below wherein the applicant was found guilty for the ofense punishable under Sec. 138 of Negotiable Instruments Act and accordingly, sentenced to pay the compensation and to sufer imprisonment.

(2.) Heard Mr. L. Joseph Deva, learned counsel for the appellant and Mr. P.A. Kamat, learned counsel for the respondent.

(3.) Apart from oral submissions, written arguments are iled on behalf of the applicant.