A M SHOUKATHALI Vs. JAHANGHEER

JUDGEMENT

(1.) THE Revision is by the accused convicted of the offence under section 138 of the Negotiable Instruments Act, for short 'NI Act', concurrently, by two inferior courts.

(2.) THE trial Magistrate negativing his plea of not guilty convicted the accused of the offence, and sentenced him to undergo imprisonment for one month and to pay fine of Rs.1,50,000/- with default term of imprisonment for one month more. In appeal the learned Sessions Judge confirmed the conviction and sentence. Feeling aggrieved, the accused has preferred this revision.