VINOD Vs. SHRI SUNIL

JUDGEMENT

(1.) In this revision application, challenge is to the judgment and order dtd. 5/5/2017 passed by the learned Additional Sessions Judge-3, Nagpur, whereby the learned Additional Sessions Judge-3 dismissed the appeal filed by the applicant-accused, confirming his sentence for the offence punishable under Sec. 138 of the Negotiable Instruments Act, 1881 (for short 'N.I.Act').

(2.) The learned Judicial Magistrate, First Class, Nagpur, on conviction, had sentenced the accused to suffer simple imprisonment for six months and to pay compensation of Rs.1,00,000.00.

(3.) Heard the learned advocates for the applicant and the non-applicant.