PATEL PRAMUKHBHAI TRIKAMBHAI Vs. JASHWANTBHAI ISHWARBHAI PATEL

JUDGEMENT

(1.) THE applicant-accused was convicted for the offence punishable under Section 138 of the Negotiable Instruments Act by the learned Metropolitan Magistrate, Court No. 7, Ahmedabad, by judgment and order dated 11-1-2008 in Criminal Case No. 1114 of 2006 and the applicant accused was sentenced to suffer two years simple imprisonment and to pay fine of Rs. 5,000/-, in default, to suffer further SI for one month.

(2.) BEING aggrieved and dissatisfied with the said judgment and order, the applicant accused preferred appeal under Sec. 374 (3) of the Code of Criminal Procedure before the learned Addl. Principal Judge, Court No. 2, Ahmedabad City. However, the said Criminal Appeal was dismissed by the learned Addl. Principal Judge, Ahmedabad City, by judgment and order dated 14-5-2008 passed in Criminal Appeal No. 15 of 2008.

(3.) BOTH the aforesaid judgments and orders are under challenge by the applicants in the present Criminal Revision Application.