DILIP KESHAV NARULE Vs. KAVITA MADHUKAR ARJUNKAR

JUDGEMENT

(1.) Heard.

(2.) RULE. Rule made returnable forthwith. Heard finally by consent of learned advocates for the parties.

(3.) In this revision application, challenge is to the judgment and order dtd. 19/5/2022, passed by the learned Sessions Judge, Gadchiroli, whereby the learned Sessions Judge dismissed the appeal filed by the applicant challenging his conviction and sentence awarded by the learned Judicial Magistrate First Class, Gadchiroli for the offence punishable under Sec. 138 of the Negotiable Instruments Act, 1881 (For short 'N.I. Act'). Learned Judicial Magistrate First Class, Gadchiroli, vide order dtd. 16/2/2017/17/2/2017, had convicted the applicant for the offence punishable under Sec. 138 of the N.I. Act and sentenced him to suffer rigorous imprisonment for three months and to pay fine of Rs.35,00,000.00 (Rs. Thirty Five Lacs Only) and in default of payment of fine to further undergo rigorous imprisonment for 20 days.