ROHIT NAYAK Vs. NIKHIL KUMAR SAHA

JUDGEMENT

(1.) Leave granted.

(2.) As both sides are present the matter is disposed of at the initial stage.

(3.) The accused-appellant has been convicted under section 138 of the NegotiableInstruments Act, 1881 and sentenced to undergo rigorous imprisonment for one year. Hewas also directed to pay a sum of Rs. 3,00,000/- as compensation to thecomplainant/first respondent (Nikhil Kumar Saha).