DR. MOTIRAM DEORAM PATIL Vs. GULABRAO JAGANNATH PATIL

JUDGEMENT

(1.) Criminal Revision Application is heard finally with the consent of the learned Counsel for the parties.

(2.) Whether the Criminal Appeal can be dismissed for non compliance of the interim order passed therein is the issue raised in the present Revision Application. In the order which has been impugned in the present Revision Application such an order has been passed by the learned Additional Sessions Judge, Dhule.

(3.) Respondent no.1 herein had filed the complaint under Section 138 of the Negotiable Instruments Act against the present applicant vide STC No.515/2013 in the Court of Judicial Magistrate, First Class, Shirpur. Learned Judicial Magistrate, First Class, vide judgment and order passed on 29th of December, 2016, convicted the applicant for the offense punishable under Section 138 of the Negotiable Instruments Act and sentenced him to suffer simple imprisonment for six months and also directed him to pay Rs.3,50,000/- to the complainant by way of compensation within two months of passing of the said order; in default, was directed to suffer simple imprisonment for next two months.