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Judgment
The revision petitioner was convicted and sentenced by the courts below under Section 138 of the Negotiable Instruments Act (in short, 'the
N.I.Act').
Heard.
The courts below correctly appreciated the oral and documentary evidence and concurrently found that the revision petitioner executed Ext.P2
cheque as contemplated under Section 138 of the N.I.Act and committed the offence under Section 138 of the N.I.Act. No material has been brought
to the notice of this Court to indicate that the appreciation of evidence or the concurrent finding of conviction by the courts below was perverse or
incorrect. In the said circumstances, the concurrent finding of conviction by the courts below under Section 138 of the N.I.Act does not warrant any
interference by this Court. The sentence awarded by the appellate court also does not warrant any interference by this Court.
In the result, this Criminal Revision Petition stands dismissed. However, the revision petitioner is granted six months to pay the compensation as
requested by the learned counsel for the revision petitioner.
Needless to state that, if the revision petitioner had already deposited any amount before the trial court in connection with this case, the said amount
will be released to the complainant as part of the compensation.