BHAURAO Vs. SAI AUTO AGENCIES

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally by consent of learned Advocates for the parties.

(2.) In this revision application challenge is to the judgment and order passed by the learned Additional Sessions Judge, Amravati in Criminal Appeal No.145/2016 dtd. 16/1/2021, whereby the learned Judge was pleased to dismiss the appeal and confirm the conviction and sentence of the applicant awarded by the learned Judicial Magistrate First Class, Court No.1, Amravati in Sum. Criminal Case No.6023/2006 for the offence punishable under Sec. 138 of the Negotiable Instruments Act, 1881 (for short 'the N.I. Act'). The applicant was sentenced by Magistrate to suffer simple imprisonment for three months and to pay compensation of Rs.1,55,000.00, in default to suffer simple imprisonment for one month.

(3.) The facts are as follows:-