DHONDIBA NAGOBA LADKE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Rule. Rule made returnable forthwith. With the consent of the parties, taken up for final hearing.

(3.) At the outset, revisional applicant/original accused has preferred revision application challenging the legality and correctness of the conviction and sentence imposed upon him by way judgment and order rendered by learned Judicial Magistrate First Class, Parbhani in Regular Criminal Case No.642/2003, thereby convicting him for the offence punishable under section 138 of Negotiable Instruments Act and sentencing him to suffer Simple Imprisonment for one month and to pay fine of Rs. 1,000/( Rs. One thousand) in default of payment of fine amount to suffer further S.I. for 15 days and also assailing the legality and correctness of judgment and order rendered by learned Sessions Judge, Parbhani in Criminal Appeal No.24/2006, thereby dismissing the said appeal filed by the applicant herein and confirming the conviction and sentence inflicted upon the applicant by way of judgment and order dated 30.10.2007.