MADHAV Vs. DHANRAJ HIRAMAN NARKHEDE AND ORS.

JUDGEMENT

(1.) Heard Adv. Mr. J.M. Murkute for the revision applicant, Adv. Mrs. Rashmi S. Kulkarni for respondent no.1, and learned APP Mr. U.S. Mote for respondent no.2 - State.

(2.) The applicant herein is convicted for offence punishable under Section 138 of the Negotiable Instruments Act, 1881, by the learned Judicial Magistrate (F.C.), Bhusawal, vide judgment and order dated 17th September 2010, in Summary Criminal Case No. 3522 of 2007. The applicant is sentenced to pay fine of Rs. 3,50,000/-, in default of payment of fine, to suffer simple imprisonment for five months. Out of the fine amount, Rs. 3,45,000/- were to be paid to the complainant as compensation as per Section 357 of the Code of Criminal Procedure, 1973.

(3.) The applicant being aggrieved by the said judgment and order, preferred Criminal Appeal No. 80 of 2014 before the Sessions Court at Bhusawal. The learned Additional Sessions Judge, Bhusawal, vide judgment and order dated 31st October 2014, has been pleased to dismiss the appeal. Hence, this revision application.