RAJENDRA SADASHIV CHANDRACHUD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an application under Section 391 of Cr.P.C. for production of additional evidence at the stage of the Revision Application.

(2.) The applicant along with the co-accused has been convicted for the offence punishable under Section 138 of the Negotiable Instruments Act and has been accordingly sentenced, which order has been confirmed by the learned Sessions Judge in appeal, against which the applicant has filed Criminal Revision Application No.223 of 2017. It is in this Revision Application that the present application is filed for production of additional evidence.

(3.) The applicant has sought production of a Memorandum of Understanding ('MOU' for short) dated 07 th April 2010 which is executed between the Directors/ co-accused along with copy of the e-mail dated 19th August 2019 and 28th August 2019. The email's are at Exhibit-B collectively.