RUKSANA Vs. KAMALBAI

JUDGEMENT

(1.) Heard the learned counsels for the respective parties.

(2.) The learned Judicial Magistrate First Class, Omerga, convicted the present applicant for the offence punishable under Sec. 138 of the Negotiable Instruments Act, 1881, and sentenced him to suffer simple imprisonment for 15 days by order dtd. 21/2/2013 passed in S.C.C. No. 968 of 2006.

(3.) The applicant had impugned the said order before the learned Adhoc District Judge-1, Omerga, in Criminal Appeal No. 4 of 2013. By the order dtd. 16/7/2018, the learned Adhoc District Judge upheld the judgment and order of the learned trial Court; however, he reduced the imprisonment till the rising of the Court.