MEERA ANIL DALVI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Ms. Ayubi, learned Advocate for Applicant and Mr. Mali, learned APP for Respondent No.1 - State.

(2.) Present Criminal Revision Application (for short "CRA") is taking exception to the twin Judgments passed by the learned Trial Court dtd. 14/3/2001 and the learned Appellate Court dtd. 8/7/2002. Original complaint is filed by Respondent No.2 under Sec. 138 of the Negotiable Instruments Act, 1881 (for short "the said Act") on the ground that he advanced a loan of Rs.50,000.00 to the Accused (Revision Applicant before me) for a period of six months. For the sake of convenience, parties shall be referred as 'Accused' and 'complainant'.

(3.) By judgment dtd. 14/3/2001, learned Trial Court convicted the Accused for the offence punishable under Sec. 138 of the said Act and sentenced her to suffer rigorous imprisonment of one month and to pay a fine of Rs.75,000.00 and in default to suffer simple imprisonment for three months.