BANNA LAL BHAMBHI Vs. CHANDRA KANTA NENAWATI

JUDGEMENT

(1.) The legality correctness and propriety of the order dtd. 28/3/2023 passed by the learned Additional Sessions Judge (Women Atrocities cases), Bhilwara in Criminal Appeal No. 26/2020 has been challenged by the accused-appellant before this Court whereby the application filed by the petitioner under Sec. 391 Cr.P.C. has been dismissed.

(2.) Heard learned Counsel for the petitioner as well as learned Counsel for the respondent and gone through the order dtd. 28/3/2023 as well as the document purportedly sought to be taken on record during the course of appeal.

(3.) It is not a disputed fact that the petitioner was convicted for committing an offence under Sec. 138 of the N.I. Act and aggrieved by that, he preferred an appeal which is pending before the learned Court below.