MALANBAI RATNAPARKHI Vs. MALANBAI RATNAPARKHI

JUDGEMENT

(1.) Heard learned Advocates for the parties.

(2.) Rule. Rule made returnable forthwith by consent.

(3.) The petitioner challenges the judgment and order of conviction and sentence passed by the Chief Judicial Magistrate, at Latur in STCC No. 6935 of 1993 on 19th July, 1996 and confirmed by the Sessions Judge, Latur on 18th January, 2000 in Criminal Appeal No. 36 of 1996. The petitioner has been convicted of the offence punishable under section 138 of the Negotiable Instruments Act and sentenced to pay a fine of Rs. 28,000/- and in default, undergo S. I. for two months.