BHAILALBHAI KHODIDAS PRAJAPATI Vs. RAMESHKUMAR JETHALAL SHAH

JUDGEMENT

(1.) Heard learned advocates for the parties.

(2.) Rule. Learned APP Mr.Pujari waives service of rule on behalf of respondent State and learned advocate Mr.Parthiv B.Shah waives service service of rule on behalf of respondent No.1.

(3.) The present petition has been preferred by the petitioner-orig.accused against the judgment and order passed by the learned Chief Judicial Magistrate, Patan in Criminal Case No.2620 of 2006 dated 21.5.2008, convicting and sentencing the petitioner for the offence punishable under Section 138 of the Negotiable Instruments Act imposing sentence of simple imprisonment of six months and fine of Rs.2500/-, in default, to further undergo simple imprisonment of three months as well as the judgment and order dated 28.10.2009, passed by the learned Addl.Sessions Judge, Fast Track Court No.2, Patan, confirming the above judgment and order passed by the learned Magistrate, in Criminal Appeal No. 22 of 2008 by dismissing the said appeal.