SUNITA RAJWANI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD Counsel for the applicant.

(2.) THE applicant is challenging judgment and order passed by the Sessions Court whereby the Sessions Court was pleased to acquit the respondent no.2 who is the original accused for the offence punishable under Section 138 of the Negotiable Instruments Act. Brief facts are as under.

(3.) THE complainant examined herself and the accused examined her husband in support of the case. The trial court held that the complainant had established her case and convicted the accused for the said offence and sentenced her to undergo RI for 9 months and directed the accused to pay Rs.30 lakhs as compensation and in default, to undergo SI for six months.