RAFIQ RAMJAN JAMDAR Vs. HASEEN BABSO JAMADAR

JUDGEMENT

(1.) Heard Mrs. Prabha Badadare, the learned counsel for the applicant. Heard Mr. Haribhau Deshinge, the learned advocate for the respondent no. 1. Heard Mr. S. A. Shaikh, the learned APP for the State.

(2.) By consent, admitted, and taken up for final hearing forthwith.

(3.) The applicant had filed a complaint against the respondent no. 1 herein, alleging commission of an offence punishable under Section 138 of the Negotiable Instruments Act. The learned Judicial Magistrate, First Class, Kurundwad , after holding a trial convicted the applicant of the said offence and imposed a sentence of Simple Imprisonment for six months and a fine of Rs. 1,25,000/ upon him.