CH NAGESHWARA RAO Vs. B V SUBBAIAH

JUDGEMENT

(1.) These revisions are connected. Therefore, they are disposed of by common judgment.

(2.) The complainant is the father of one B. Kalpana who is having a promissory note in her favour for the amount she advanced to the accused. She endorsed on the promissory note 'to collect' the contents of the promissory note. Thereupon, the complainant issued statutory notice to the accused. The accused issued cheques for the amount claimed. When the cheques were presented, they bounced and thereupon after the statutory period the criminal complaint against the accused was filed. The trial Court after considering the evidence on record found the accused guilty of the offence punishable under Section 138 of Negotiable Instruments Act, and was directed to undergo rigorous imprisonment for six months and to pay a fine of Rs.500/- in default to suffer simple imprisonment for three months, in each case. On appeal, the judgments and the sentences were confirmed.

(3.) Hence, the revisions.