RAMAN BHAI PATEL Vs. APEX METCAM PVT. LTD.

JUDGEMENT

(1.) This revision petition has been filed against the impugned judgment & order dated 31.7.2008 passed by learned Special Judge (Fake Currency Cases), Jaipur city, Jaipur in cr. appeal no.20/2007 whereby he has confirmed the impugned judgment dated 25.7.2007 passed by learned Addl. Civil Judge (JD) and Judl. Magistrate No.15, Jaipur city, Jaipur whereby the petitioner has been convicted under Section 138 of NI Act and sentenced to undergo 6 months SI and fine of Rs. 1,25,000/-.

(2.) Briefly stated facts of the case are that on the statement of complainant, a case was registered against the petitioner under Section 138 of NI Act. The police filed charge-sheet before the concerned court/Magistrate who has framed the charges under Section 138 of NI Act. The petitioner denied the charges and claimed to be tried. During the course of trial, prosecution examined PW-1 Sanjay Bhatia and exhibited certain documents. Statement of the petitioner was recorded under Section 313 Cr.P.C. After hearing both the sides, the learned trial court has convicted and sentenced the petitioner as indicated above vide judgment dated 25.7.2007.

(3.) Against the said judgment dated 25.7.2007, the petitioner preferred an appeal before the court of Distt & Sessions Judge , Jaipur city, Jaipur who vide judgment dated 31.7.2008 upheld the judgment dated 25.7.2007. Hence this revision petition has been preferred by the accused petitioner.