SHEETAL GAJBHIYE Vs. LAHUA

JUDGEMENT

(1.) Shri Pramod Thakre, counsel for the applicant. None for the respondent though notice of this present revision application is served upon the respondent.

(2.) Heard on admission.

(3.) The applicant was convicted for offence punishable under Sec. 138 of the Negotiable Instrument Act vide judgment dated 23.2.2011 passed by the JMFC, Sausar, District Chhindwara in Criminal Case No.482/2008 with a fine of INR 85,000.00. In Criminal Appeal No.93/2011 the learned Sessions Judge, Chhindwara dismissed the appeal vide judgment dated 24.11.2011. Being aggrieved with the aforesaid judgments the applicant has preferred the present revision.