BABAJI TUKARAM GAWAS Vs. ASHOK SOMNATH PANIGRAHI

JUDGEMENT

(1.) Heard the learned Counsel appearing on behalf of the respective parties, only on the challenge to the impugned order dated 18/8/2011.

(2.) Amongst other prayers, in this Criminal Revision application, the applicant has prayed for quashing and setting aside the said order dated 18/8/2011 passed by the learned Additional Sessions Judge, Mapusa in Criminal Miscellaneous Application No. 33/2011.

(3.) In Criminal Case No. 127/OA/138/2009/C, the applicant was the accused and he has been convicted and sentenced for the offence punishable under section 138 of the Negotiable Instruments Act, 1881 to undergo simple imprisonment for a period of four months and to pay compensation of Rs. 1,30,000/- (One lakh thirty thousand only) to the complainant within forty days and in default to undergo simple imprisonment for a period of four months.