- (1.) Heard learned counsel for the parties.
(2.) Leave granted.
(3.) The appellant herein was convicted by the trial court under Section 138 of the Negotiable Instruments Act, 1881, and sentenced to undergo simple imprisonment for a period of one month and to pay compensation to the tune of Rs. 39,000. 00; in default, to undergo simple imprisonment for a further period of six months. On appeal being preferred, the Sessions Court confirmed the conviction and sentence. Thereafter, when the matter was taken to the High Court of Bombay, the criminal revision application was dismissed. Hence, this appeal by special leave.;