MADAN MOHAN SAHU Vs. CENTRAL AGENCIES

JUDGEMENT

(1.) Petitioner assails the confirming judgment passed by the learned Addl. Sessions Judge, Panposh in Criminal Appeal No. 43 of 2005, wherein she confirmed the order of conviction and sentence passed by learned Sub-Divisional Judicial Magistrate, Panposh in 1 C.C. Case No. 16 of 2000 for the offence under Section 138 of the Negotiable Instruments Act, 1881 (hereinafter referred to as the "Act" for brevity).

(2.) Briefly stated, the facts of the case are as follows:

(3.) The present petitioner challenged the conviction and sentence passed by the learned S.D.J.M. before the learned Addl, Sessions Judge, Rourkela and as per judgment dated 17-7-2007, the learned Addl. Sessions Judge dismissed the appeal holding that there is no infirmity or error in respect of the findings of the learned Court below.