(1.) Challenge in this revision application is to judgement rendered by learned Additional Sessions Judge, Jalna, in Criminal Appeal no. 53 of 2006, confirming order of conviction and sentence rendered against the present applicant for offence punishable under section 138 of the Negotiable Instruments Act, in Criminal Case (STC) No. 640 of 2005.
(2.) The applicant was tried before learned Judicial Magistrate (F.C.), Partur for offence punishable under section 138 of the Negotiable Instruments Act. The learned Judicial Magistrate (F.C.) held him guilty and sentenced to undergo simple imprisonment for three (3) months and to pay a fine of Rs. 5000/-, in default to suffer simple imprisonment for one (1)month. He was directed to pay compensation of Rs. 25 lacs under section 357 (3) of the Code of Criminal Procedure.
(3.) Questions involved in the revision application are :
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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