- (1.) Heard. Admit. Issue notice. Call for the record. Notice need not be issued as the respondent is represented through his counsel. S.B. Cri. Misc. Appl. (SOS) No.129/2021
(2.) Heard learned counsel for the applicant-petitioner, learned Public Prosecutor and learned counsel for the complainant.
(3.) Accused-petitioner has preferred this revision petition under Section 397/401 Cr.P.C. to challenge judgment dated 26.02.2021, passed by Additional Sessions Judge No.5, District Jodhpur (for short, 'learned appellate Court'), whereby learned appellate Court has confirmed judgment dated 28.08.2019, rendered by Special Metropolitan Magistrate (N.I. Act Cases) No.2, Jodhpur (for short, 'learned trial Court'). The learned trial Court, by its verdict dated 28.08.2019, indicted accused-petitioner for offence under Section 138 of the Negotiable Instruments Act, 1881 (for short, 'Act') and handed down sentence of six months simple imprisonment with fine of Rs.36,000/- and in default further undergo two months simple imprisonment.;