ANAND Vs. STEP IN COMPUTER SHOPEE

JUDGEMENT

(1.) Heard Rule. Rule made returnable and heard forthwith. Heard finally. The revision applicant questions conviction recorded under Section 138 of Negotiable Instruments Act dated 21.4.2008 by learned 7th Judicial Magistrate, First Class, Latur, confirmed in Appeal No. 21/2008, however, sentence was reduced to seven days.

(2.) During the course of rival submissions, it transpired that the parties had earlier business transactions; hence, the matter was adjourned intermittently, to ensure compounding, however, it did not yield any result.

(3.) FACTS: