SUNIL DATTA Vs. VISHAL SINGH CHANDEL

JUDGEMENT

(1.) By this revision, the petitioner has challenged legality and propriety of the order dated 4-3-2008 passed by the Sessions Judge, Bilaspur in Criminal Revision No. 22/2008, whereby the Sessions Judge has enhanced the fine of Rs. 500/- imposed by the Special Judicial Magistrate, Bilaspur in Complaint Case No. 62/07 vide order dated 24-1-2008 to Rs. 60,000/-.

(2.) I have heard learned Counsel for the parties, perused the order impugned and records of the Courts below.

(3.) Learned Counsel for the petitioner submits that while enhancing the fine amount from Rs. 500/- passed by the Special Judicial Magistrate/Judicial Magistrate First Class under Section 138 of the Negotiable Instruments Act, 1881 (for short 'the Act') to Rs. 60,000/- the Sessions Judge had committed illegality and aforesaid order of enhancement is not sustainable under the law.