ABDUL REHMAN SHAIKH SUBHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP, Mr.L.R.Pujari waives service of rule on behalf of the respondent No.1.

(2.) The applicant-accused was convicted for the offences punishable under Section 138 of the Negotiable Instruments Act by the judgment and order dated 2-2-2010 passed in Criminal Case No.25345 OF 2007 by the learned 7th Additional Senior Civil Judge and Judicial Magistrate, First Class, Surat, and the applicant-accused was sentenced to suffer simple imprisonment for six months and to pay fine of Rs.25,000/-, in default, to suffer SI for ten days and of the amount of fine, Rs.20,000/- were ordered to be paid as compensation.

(3.) Being aggrieved and dissatisfied with the said judgment and order, the applicant accused preferred Criminal Appeal under Sec.374 of the Code of Criminal Procedure before the learned District and Session Judge, Surat. However, it was dismissed vide judgment and order dated 22-2-2011 passed in Criminal Appeal No.12 of 2010 by the learned 3rd additional District and Sessions Judge, Surat.