BHUPENDRABHAI SHANKERBHAI RAJPUT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP, Mr. L.R. Pujari and learned advocate, Mr. A.L. Pandav, waive service of rule on behalf of the Respondent Nos. 1 and 2 respectively.

(2.) The applicant-accused was convicted for the offences punishable under Section 138 of the Negotiable Instruments Act by the judgment and order dated 5-5-2010 passed in Criminal Case No. 691 of 2008 by the learned Metropolitan Magistrate (NI Act), Court No. 5, Ahmadabad, and the applicant-accused was sentenced to suffer simple imprisonment for eight months and to pay fine of Rs. 3,500/-, in default, to suffer SI for two months and was also ordered to pay compensation of Rs. 2,00,000/-.

(3.) Being aggrieved and dissatisfied with the said judgment and order, the applicant accused preferred Criminal Appeal under Section 374 of the Code of Criminal Procedure before the learned City Session Judge, Ahmadabad. However, it was dismissed vide judgment and order dated 3-1-2011 passed in Criminal Appeal No. 231 of 2010 by the learned Principal Sessions Judge, Ahmadabad City.