2012 ACD 856 (RAJ) ::(2011) 1 CriLR(Raj) 406 ::(2011) 2 CivLJ 264 ::(2011) 1 NIJ 110

Rajasthan High Court

Hon'ble Judge(s): Kailash Chandra Joshi , J

( A ) Negotiable Instruments Act (26 of 1881) S. 138 — Criminal P.C. (2 of 1974), S. 391 — Dishonour of cheque — Conviction — Appeal — Application filed by appellant under Section 391 Cr. P. C. for examination of signature on cheque in question — Question that cheque in question did not bear signature of appellent was agitated for the first time during pendency of appeal — Moreover, appellant admitted earlier transactions with respondent — Rejection of application u/S. 391 is proper. (Paras78)