BHUPENDRAKUMAR KARSHANLAL PUJARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The applicant-accused has filed the present revision application under Section 397 read with Section 401 of the Code of Criminal Procedure (hereinafter referred to as "the Code") by the applicant being aggrieved and dissatisfied with the judgment and order dated 27/04/2018 passed by the learned 8th Additional Sessions Judge, Banaskantha-Deesa in Criminal Appeal No. 06 of 2014, confirming the judgment and order dated 27/03/2014 passed by the learned Judicial Magistrate, First Class, Deesa in Criminal Case No. 2135 of 2002.

(2.) Brief facts of the case is that the original complainant - The Peoples Co-operative Credit Society Ltd., Deesa had preferred Criminal Case No. 2135 of 2002 under the provisions of Section 138 of the N.I. Act, against the present applicant-accused - Bhupendrabhai Karshanlal Pujara (Thakker). After hearing the case on merit, the learned Judicial Magistrate, First Class, Deesa has vide his judgment and order dated 27/03/2014 passed in Criminal Case No. 2135 of 2002, convicted the present applicant - accused Bhupendrabhai Karshanlal Pujara (Thakker) and imposed sentence of imprisonment of S.I. for 9 (Nine) months and further directed the present applicant-accused to pay an amount of Rs.2,81,172/- (Rupees Two Lakhs Eighty One Thousand One Hundred Seventy Two Only) to the original complainant as compensation within 90 (Ninety) days and in default to undergo simple imprisonment for 3 (Three) month.

(3.) This Court has on 30/04/2019 passed the following order :-