PUNDALIK SUBHANNA MORE Vs. SHIVAJI MONING SANGAONKAR

JUDGEMENT

(1.) By common judgment dated 08.07.2015 in C.C. Nos. 1024/2004, 1371/2004 and 1372/2004 on the file of the JMFC -III, Belagavi, the petitioner/accused has been convicted for the offence punishable under Sec. 138 of N.I. Act and has been sentenced undergo Simple Imprisonment for a period of one year and to pay fine of Rs. 1,95,000/ - and in default to pay fine, to undergo Simple Imprisonment for a period of three months. Further it is also ordered that if the fine amount is recovered from the accused, out of the fine amount, Rs. 1,90,000/ - shall be paid to the complainant as compensation under Sec. 357 of Cr.P.C. and the remaining amount of Rs. 5,000/ - shall be credited to the State Account.

(2.) Aggrieved by the common judgment of conviction and the order of sentence, the accused preferred Crl. A. Nos. 90/2014, 92/2014 and 93/2014 before the 9th Additional District and Sessions Judge, Belagavi. Upon merits, by common judgment dated 17.04.2015, the appeals were dismissed by confirming the judgment of conviction and order of sentence passed by the learned Magistrate.

(3.) Aggrieved by the dismissal of three criminal appeals, the accused preferred these three revision petitions under Sec. 397 read with Sec. 401 of Cr.P.C.