RUPESH KUREEL Vs. AKHILESH SHRIVASTAVA

JUDGEMENT

(1.) None for the respondent.

(2.) Covering memo dated 28.01.2020 and 12.03.2020 filed for taking additional documents on record, the same are taken on record.

(3.) This criminal revision has been filed under Section 397 read with 401 of Cr.P.C . against the judgment dated 13.04.2018, in Criminal Appeal No. 141/2018 whereby learned 20th Additional Sessions Judge, Bhopal confirmed the judgment dated 13.01.2018 passed in Criminal Case No. 1922/2015 by learned Judicial Magistrate First Class, Bhopal in which the learned Judicial Magistrate First Class, Bhopal found the accused/ applicant guilty for offence punishable under Sections 138 of Negotiable Instruments Act and he has been sentenced to undergo R.I. for three months and fine/ compensation of Rs. 5,55,000/- with default stipulation respectively.