KAUSIKKUMAR RAMESHCHANDRA DIXIT Vs. MAYUR SHASHIKANT CHAUHAN

JUDGEMENT

(1.) Dr. Balram Jain, learned advocate, waives service of notice of rule on behalf of respondent no.1 and Ms. Moxa Thakkar, learned Additional Public Prosecutor, waives service of notice of rule on behalf of respondent no.2 - State.

(2.) Heard Shri Suraj Shukla, learned advocate for Shri Prashantkumar Sharma, learned advocate for the petitioner.

(3.) The petitioner has filed the present Criminal Revision Application challenging the judgment of conviction and order of sentence passed by the learned 9 th Additional Civil Judge and Judicial Magistrate First Class, Surat dated 18.09.2015 in Criminal Case No.14367 of 2011 for an offence punishable under Section 138 of the Negotiable Instruments Act, 1881 (hereinafter referred to as 'the Act') directing him to undergo Simple Imprisonment of six months with fine of Rs.1000/- and in default of payment of fine, he is further directed to undergo one month Simple Imprisonment. Not only that, the petitioner had preferred Appeal against his judgment of conviction and order of sentence, which also came to be dismissed by the appellate Court, being learned 7 th Additional Sessions Judge, Surat vide judgment and order dated 26.07.2016 in Criminal Appeal No.154 of 2015 confirming the judgment of conviction and order of sentence passed by the learned Magistrate.