PRADEEP YASHWANT NAGRALE Vs. VYANKANNA LAXMANNA

JUDGEMENT

(1.) Heard.

(2.) Admit. The application is heard finally with the consent of the learned Advocates for the parties at the admission stage.

(3.) In this criminal revision application, challenge is to the judgment and order dtd. 6/2/2017 passed by the learned Additional Sessions Judge, Chandrapur, whereby the learned Additional Sessions Judge dismissed the appeal filed by the applicant/accused against his conviction and sentence for the offence punishable under Sec. 138 of the Negotiable Instruments Act, 1881 (hereinafter referred to as "the N.I. Act" for short). The learned Chief Judicial Magistrate, Chandrapur, on conviction, had sentenced the applicant/accused to undergo simple imprisonment for six months and to pay compensation of Rs.1,45,000.00 and in default of payment of compensation to further suffer simple imprisonment for six months.