KRISHNA VENKATESH Vs. BALBHIM MALVANKAR

JUDGEMENT

(1.) Heard Mr. K. Poulekar and Mr. Yadnyesh Kotkar for the Petitioner.

(2.) Rule. With the consent of and at the request of the learned Counsel for the parties. Rule is made returnable forthwith.

(3.) The Petitioners were tried and convicted by the learned Judicial Magistrate First Class at Mapusa Goa in the undermentioned four cases for offences punishable under section 138 of the Negotiable Instruments Act, 1881 ("the Act"). The conviction and sentences were imposed on one and the same date and the same time:-