MUMTAZBANU ILIYASKHAN PATHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr.Chintan Adeshra would submit that he has received instructions to appear on behalf of the complainant and he would file his Vakaltnama in the Registry. Registry to accept the same.

(2.) Rule. Learned APP waives service of notice of rule for the respondent ' State and learned advocate Mr.Adeshra waives service of rule for respondent No.2 ' original complainant.

(3.) The revision has been filed challenging the concurrent findings arrived at by the Court below whereby in Criminal Case No.4400 of 2021, the learned Trial Court has convicted the revisionist for the offence under Sec. 138 of the Negotiable Instruments Act and ordered to undergo rigorous imprisonment of six months and also passed the order of compensation of Rs.85,000.00 to be paid to the complainant, failing which rigorous imprisonment of further 90 days has been awarded. The revisionist unsuccessfully assailed the said judgment and order in Criminal Appeal No.187 of 2023 whereby the learned Additional Sessions Judge, Mehsana confirmed the judgment and order. Hence the present revision.