KANAIYALAL PUNJALAL PANDYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Addl. Public Prosecutor, Mr.L.R.Pujari and learned advocate, Mr.Daifraz Havewalla waive service of rule on behalf of the respondent Nos.1 and 2 respectively.

(2.) The applicant-accused was convicted for the offence punishable under Section 138 of the Negotiable Instruments Act by the learned Chief Judicial Magistrate (First Class), Vadnagar, by judgment and order dated 17-4-2008 in respective Criminal Cases Nos.255, 256, 238 and 293 of 2001 and the applicant accused was sentenced to suffer one year simple imprisonment and to pay compensation of Rs.1,05,000/- in each case.

(3.) Being aggrieved and dissatisfied with the said judgment and order, the applicant accused preferred appeals under Sec.374(3) of the Code of Criminal Procedure before the learned Addl. Sessions Judge, Fast Track Court No.3, Mehsana, Camp at Visnagar. However, the said Criminal Appeals were dismissed by the learned Addl. Sessions Judge by judgment and order dated 28-8-2009.