RAMESHBHAI MULJIBHAI THAKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present Applicant/Original Accused has filed this Criminal Revision Application under Section 397 read with Section 401 of the Code of Criminal Procedure, 1973 (for short "Cr. P.C.") being aggrieved and dissatisfied with the judgment and order dated 5.5.2016 passed in Criminal Appeal No. 3/2013 by the learned Principal Sessions Judge, Kheda at Nadiad confirming the order dated 13.12.2006 passed by the learned 2nd Additional Senior Civil Judge and Additional Chief Judicial Magistrate, Nadiad in Criminal Case No. 3165 of 2004.

(2.) The Applicant/Accused was convicted under Section 255(2) of the Criminal Procedure Code for the offence punishable under Section 138 of the Negotiable Instruments Act 1881 and was sentenced to undergo SI for 4 months imprisonment and fine of Rs.3000/-, in default of payment of fine to undergo further SI for 15 days.

(3.) Heard learned Advocate Mr. Manoj T. Dhanak for Applicant and learned APP Ms. C.M.Shah for the Opponent No. 1 - State of Gujarat.