REGENT COMPUTRONICS PVT. LTD.

Krishan Pachori Appellant

V/S

Manoj Kushwaha Respondents

Referred Judgements :-

DULI CHAND VS. DELHI ADMINISTRATION [REFERRED TO]
BHARAT BARREL AND DRUM MANUFACTURING COMPANY VS. AMIN CHAND PAYRELAL [REFERRED TO]
STATE OF MAHARASHTRA VS. JAGMOHAN SINGH KULDIP SINGH ANAND [REFERRED TO]
KRISHNA JANARDHAN BHAT VS. DATTATRAYA G HEGDE [REFERRED TO]
KUMAR EXPORTS VS. SHARMA CARPETS [REFERRED TO]
RANGAPPA VS. SRI MOHAN [REFERRED TO]
VIJAY VS. LAXMAN [REFERRED TO]
BASALINGAPPA VS. MUDIBASAPPA [REFERRED TO]
MALKEET SINGH GILL VS. STATE OF CHHATTISGARH [REFERRED TO]

JUDGEMENT

(1.) This Criminal Revision under Sec. 397 read with Sec. 401 of Cr.P.C is filed assailing the judgment dtd. 20/9/2019 passed by learned XI Additional Sessions Judge, Gwalior in Cr.Appeal No.299 of 2018 whereby, the order dtd. 6/7/2018 of Mr. Rajendra Singh, Judicial Magistrate First Class, Gwalior passed in Complaint Case No.6473 of 2015 was affirmed convicting the petitioner under Sec. 138 of Negotiable Instrument Act.

(2.) For the sake of convenience, petitioner Shri Krishan Pachori will be referred to as 'accused' and respondent Manoj Kushwaha will be referred to as 'complainant' hereinafter.

(3.) Exposition of facts giving rise to this revision petition, is as under:

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KRISHAN PACHORI Vs. MANOJ KUSHWAHA

Referred Judgements :-

JUDGEMENT

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