SYED AHMED ALI Vs. MD. AFZAL ALI

JUDGEMENT

(1.) This Criminal Revision Case is directed against the judgment of the learned Special Judge for Trial of Offences Under SC/ST (POA) Act-cum-V-Additional District and Sessions Judge, Medak at Sangareddy, passed in Crl.A.No.166 of 2004, dtd. 7/6/2006, confirming the conviction and sentence of simple imprisonment for a period of One year and fine of Rs.5,000.00, in default, simple imprisonment for a period of five months, for the offence punishable under Sec. 138 of the Negotiable Instruments Act, imposed against the revision petitioner/accused by the learned Additional Judicial Magistrate of First Class, Sangareddy, C.C.No.860 of 2003 dtd. 15/12/2004.