VIJAYBHAI GAURINATH SARGA Vs. RASHMIKANT RATILAL SHAH

JUDGEMENT

(1.) The applicant has filed this Revision application under Section 401 of the Criminal Procedure Code, being aggrieved and dissatisfied with the judgment and order dated 20.08.2020 passed by the learned Additional Sessions Judge, City Civil Court, Court No. 31, Ahmedabad in Criminal Appeal No. 514 of 2018 confirming the judgment and order of learned Additional Chief Metropolitan Magistrate, Negotiable Instrument Court No. 35, Ahmedabad order dated 16.08.2018 convicting the applicant in Criminal Case No. 1007 of 2013 for 1 year simple imprisonment under Section 138 of the Negotiable Instruments Act (hereinafter referred to as "the N.I. Act ") and compensation of Rupees 3,00,000/- under Section 357(3) of the Code of Criminal Procedure withing 60 days and in default further simple imprisonment of 90 days.

(2.) Heard learned Advocate Mr. Ashish Dagli with learned Advocate Mr. S.R. Yadav for the applicant and learned advocate Mr. D.K. Puj for the Respondent No. 1- original complainant and learned APP Mr. H. K. Patel for the Respondent - State of Gujarat through video conference.

(3.) The applicant has filed this Revision Application with the following prayers: