- (1.)Heard.
(2.)Rule, Rule made returnable forthwith. Heard finally with the consent of learned Advocates for the parties.
(3.)In this revision application, challenge is to the judgment and order, dtd. 5/2/2020, passed by the learned Additional Sessions Judge, Akola, whereby the learned Sessions Judge dismissed the appeal filed by the applicant/accused against the judgment and order of his conviction and sentence for the offence punishable under Sec. 138 of the Negotiable Instrument Act, 1881 (hereinafter referred to as "the N. I. Act") passed by the learned Judicial Magistrate First Class, Akola. Learned Magistrate by his order dtd. 4/8/2018 had convicted the applicant/accused and sentenced him to suffer rigorous imprisonment for one year and to pay a fine of Rs.4,60,000.00 and in default of payment of fine to further suffer simple imprisonment for four months.