SOLANKI RAMTUSINH DHULSINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr. Hardik Raval has instructions to appear on behalf of the respondent No. 2 - Bank. He shall file his Vakalatnama forthwith, if yet filed.

(2.) Challenge in this revision application at the instance of the applicant - accused is given to the concurrent findings of the learned Courts below of conviction and sentence for the offence punishable under Sec. 138 of the Negotiable Instruments Act, 1881 (NI Act ).

(3.) Rule. Learned advocates for the respective respondents waive service.