SHAMSUDDIN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Application under Sec. 5 of the Limitation Act seeking condonation of delay is allowed, for the reasons mentioned therein.

(2.) The present revision petition has been filed by the petitioner challenging the judgment 9/1/2023 of the learned Special Judicial Magistrate (NI Act Cases), No.4, Udaipur, in Criminal Case No.4582/2017 whereby the learned trial Court has convicted the petitioner under Sec. 138 of the Negotiable Instruments Act and sentenced to one year's simple imprisonment and a fine of Rs.3,00,000.00 and in default of payment of the fine to further simple imprisonment of one month.

(3.) The petitioner has also challenged the judgment dated dtd. 6/12/2023, passed by the learned Special Judge SC/ST (Prevention of Atrocities) Cases, Udaipur, in Criminal Appeal No.13/2023 (CIS No.13/2023), whereby, the appeal assailing the above-mentioned order was dismissed.