GOLDEN AGRO FOOD INDUSTRIES Vs. VISHWASRAO BABURAO DESAI

JUDGEMENT

(1.) Heard learned Advocate Shri Patil for the Applicant-accused and learned Advocate Shri Patwardhan for Respondent No. 1 at the stage of the admission.

(2.) It is true that there are concurrent findings of the fact and the conviction is under Sec. 138 of the Negotiable Instruments Act by the Court of JMFC Kolhapur on 06/11/2019. It is confirmed by the Court of the Additional Sessions Judge, Kolhapur on 01/04/2023.

(3.) It is true that when there are concurrent findings of the fact, there is a limited scope for appreciation of the evidence. The revision can be heard only when there is illegalities and findings are perverse. That is to say the findings are arrived at by not considering piece of the evidence or arrived at by considering inadmissible evidence.