JEETENDRA DIGAMBARRAO KADU Vs. VAISHALI SATISH SAWWALAKHE

JUDGEMENT

(1.) Heard.

(2.) Rule, Rule made returnable forthwith. Heard finally with the consent of learned Advocates for the parties.

(3.) In this application, filed under Sec. 397 read with Sec. 401 of the Code of Criminal Procedure, 1973 (For short 'the Cr.P.C.'), challenge is to the judgment and order dtd. 15/2/2020 passed by the learned Additional Sessions Judge, Amravati, whereby the learned Sessions Judge has dismissed the appeal and confirmed the conviction and sentence awarded by the learned Judicial Magistrate First Class, Chandur Railway. Learned Magistrate by order dtd. 5/1/2015 had convicted the applicant for the offence punishable under Sec. 138 of the Negotiable Instruments Act, 1881 (For short 'N.I. Act') and sentenced him to suffer simple imprisonment for six months and to pay a compensation of Rs.2,75,000.00.