SUSHILABEN HARGOVANDAS RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable on 25.11.2021. Ms.Jhirga Jhaveri, learned APP waives service of Rule for and on behalf of respondent no.1- State.

(2.) The applicant has challenged the judgment and order dated 06.08.2018 passed by the learned Additional Chief Metropolitan Magistrate, Ahmedabad in Criminal Case No.886 of 2016, whereby the applicant is convicted for the offence punishable under Sec. 138 of the Negotiable Instruments Act and sentenced to undergo one year simple imprisonment and a compensation of the cheque amount is awarded in favour of respondent no.2 as well as judgment and order dated 26.08.2019 passed by the learned City Civil and Sessions Court, Ahmedabad in Criminal Appeal No.505 of 2018 confirming the aforesaid award of conviction and sentence.

(3.) Heard learned advocates for the respective parties.