LALITBHAI GOPALBHAI KHEMANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) CRIMINAL REVISION APPLICATION NO. 692 of 2020 Heard learned Advocate Shri Punam Gadhvi for the applicant and learned APP Ms. Jirga Jhaveri for the respondent-State.

(2.) Notice returnable on 11.02.2021. Learned APP Ms. Jirga Jhaveri waives service of notice on behalf of the respondent-State. Respondent no. 2 to be served through concerned Police Station.

(3.) Heard learned Advocate Shri Punam Gadhvi for the applicant and learned APP Ms. Jirga Jhaveri for the respondent- State. By way of the revision application, the applicant has challenged the order of conviction and sentence passed by the learned 9th Additional Senior Civil Judge and Additional Chief Judicial Magistrate, Surat in Private Criminal Case No. 495 of 2003, whereby the learned Trial Court had been pleased convict the applicant for offence punishable under Section 138 of the Negotiable Instruments Act and sentenced the applicant for a period of six months and imposed a fine of Rs.3,50,000/- failure to deposit of which would invite further imprisonment of three months. The said judgement and order came to be challenged before the learned Appellate Court being learned 5 th Additional Sessions Court, Surat by the applicant-herein and whereas vide judgement and order dated 19.12.2020 the learned Appellate Court had been pleased to confirm the judgement and order passed by the learned Trial Court.