KASHINATH BALU GAONKAR Vs. SUNITA KRISHNAJIRAO DESSAI

JUDGEMENT

(1.) Admit. Shri Bhobe, learned Counsel waives service for respondent no. 1. Heard finally by consent of the parties.

(2.) Heard Ms. Shetye, learned Counsel for the appellant and Shri Bhobe, learned Counsel for the respondent no. 1.

(3.) The respondent no. 1 had filed a complaint under Section 138 of the Negotiable Instruments Act, 1881 (N.I. Act, for short), before the learned Judicial Magistrate First Class, Panaji in Criminal Case No. 800/OA/2007/A. By judgment and order dated 15.03.2014, the appellant was convicted for the said offence and has been sentenced to undergo imprisonment for six months and to pay Rs.40,000/- within two months and in default to undergo imprisonment for three months.