Samvatsar, J. - (1.)THIS is a criminal revision filed by one Shantilal son of Nathulal Jain who has been convicted under Section 420 Indian Penal Code and sentenced to rigorous imprisonment for 6 months and a fine of Rs. 30.
(2.)THE fact of the prosecution case are as follows:
On 13 -7 -1952 the Petitioner purchased from one Shrikishan Dinkar a radio for Rs. 475. He paid Rs. 50 forthwith and for the balance gave a post -dated cheque dated the August 3, 1952.

On 24 -7 -1952 the accused pledged the radio with one Vithaldas P.W.2 and raised a loan of Rs. 200 and immediately thereafter left Indore on the pretext that he was going to attend to his ailing mother. The cheque was presented to the Bank by Shrikishan but it was not honoured and was returned with the endorsement "refer to drawer".

(3.)ON 5 -8 -1952 Shrikishan Dinkar lodged a report of this occurrence at Sarafa Police Station, whereupon the necessary investigation was made by the Police and the accused was put up for trial. He was found guilty under Section 420, Indian Penal Code by the Additional City Magistrate, Indore and sentenced to suffer rigorous imprisonment and fines as stated above.
The accused preferred an appeal to the Sessions Judge, Indore against his conviction and sentence but met with no success. Hence he has filed this revision application to the High Court.

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