KALIM M KHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) By this revision application, the revision applicant challenges the judgment and order dated 18th September, 2007 of the Ad hoc Additional Sessions Judge, Raigad dismissing the Criminal Appeal No. 85 of 2006 and thereby confirming the conviction and sentence of the applicant under section 138 of the Negotiable Instruments Act passed by the Judicial Magistrate, First Class, Uran.

(3.) The respondent No. 2 is the proprietor of Vijaya Automobiles. According to him, in part discharge of his liability, the revision applicant issued to him a cheque dated 18th April, 2005 for Rs. 7,00,000/- drawn on the Development Credit Bank Ltd., Kurla Branch. The respondent No. 2 deposited the said cheque in his account in Bank of India, Uran Branch, on 12th September, 2005.