NARAYAN JANARDHAN HINGE Vs. KIRAN PRATAPMAL BAGMAR

JUDGEMENT

(1.) The Applicant was the original accused in Summary Criminal Case No.418/2004 before the Judicial Magistrate, First Class, Niphad. Learned trial Judge vide judgment and order 28/3/2018 convicted the Applicant for commission of the offence punishable under Sec. 138 of the Negotiable Instruments Act and sentenced him to suffer SI for three months. The Applicant was directed to pay compensation of Rs.1,68,370.00 to the complainant and in default to suffer further SI for one month. The complaint was lodged by the Respondent No.1 herein for dishonor of the cheque dtd. 9/5/2004 for Rs.74,500.00.

(2.) Heard Shri Narayan Rokade, learned counsel for the Applicant and Shri S.H. Yadav, learned APP for the Respondent-State.

(3.) The Applicant challenged that order vide Criminal Appeal No.21/2018 before the Additional Sessions Judge, Niphad. The Appeal was dismissed vide judgment and order dtd. 8/9/2023. Thereafter the Applicant has preferred this application.