MUKTA MALHOTRA Vs. SHEELA NAGORAO GAJBHIYE

JUDGEMENT

(1.) Heard learned counsel for the accused petitioner and carefully gone through the impugned judgments.

(2.) Learned counsel for the petitioners submits that the Additional Sessions Judge (Fast Track) No.7, Jaipur City Jaipur vide impugned judgment dated 16.12.2009, up-held the judgment dated 24.7.2009 passed by the Additional Chief Judicial Magistrate No. 8, Jaipur City, Jaipur so far as convic-tion of the petitioner under Sectionl38 of the Negotiable Instruments Act and sen-tence of simple imprisonment for three months is concerned, but enhanced the fine amount from Rs. 1,40,000 to Rs. 1,95,000.

(3.) Learned counsel for the petitioner sub-mits that pursuant to the judgment of the trial Court, out of the fine amount of Rs.1,40,000 the petitioner has already de-posited Rs. 50,000.