RADHYESHAM GANESHLAL DHOOT Vs. VISHNUKUMAR BANSILAL KALANTRI

JUDGEMENT

(1.) The applicant was convicted by the learned Judicial Magistrate, First Class, Latur, District Latur, by her order dtd. 9/5/2014, thereby, convicting the applicant under Sec. 138 of the Negotiable Instruments Act (for short "N.I.Act') and sentenced to suffer Simple Imprisonment for six months and the applicant was directed to pay amount of Rs.6,00,000.00 to respondent No. 1, within a period of three months, as compensation under Sec. 357 (3) of the Code of Criminal Procedure (for short "Cr.P.C.').

(2.) The applicant has preferred appeals against the said conviction and sentence bearing Criminal Appeal No. 92 of 2014. The learned Additional Sessions Judge, Latur dismissed the appeal and passed the judgment and order dtd. 11/7/2016. This order is impugned in these revisions.

(3.) At the outset, it needs to be mentioned here that the applicant had issued nine cheques. Against dis-honour of these cheques, nine complaints were filed by complainant. The learned Magistrate disposed of all these complaints by one judgment. The learned appellate Court has also followed the same course. The applicant has preferred nine revisions and they can be disposed of by Criminal Revision No. 163 of 2016.