SATYAWAN TULSHIRAM DHULUGADE Vs. NAJIR AAYUB AWATE

JUDGEMENT

(1.) The Applicant was the original Accused in S.C.C. No.743/2017 before the Judicial Magistrate First Class, Court No.5, Karad. The learned trial Judge vide judgment and order dtd. 30/12/2019 convicted the Applicant for commission of offence punishable under Sec. 138 of Negotiable Instruments Act, 1881 (for short " N.I. Act ") and sentenced him to suffer simple imprisonment for six months and to pay compensation of Rs.10.00lakhs to the Complainant i.e., the Respondent No.1 herein, and in default the Applicant was directed to suffer simple imprisonment for two months.

(2.) The Applicant preferred Criminal Appeal No.9/2020 before the Additional Sessions Judge, Karad. The said Appeal was dismissed vide order dtd. 22/8/2023. The Applicant was taken into custody and as of today he is in custody.

(3.) Heard Mr. B.A. Lawate, learned Counsel for the Applicant and Mr. S.H. Yadav, APP for the State.