ANIL KUMAR DAS Vs. RASBIHARI DAS

JUDGEMENT

(1.) Heard on admission.

(2.) With the consent of the parties, the matter is heard finally as record of the Court below is available.

(3.) Challenge in this revision petition filed under Sec. 397 read with 401 of Cr.P.C. is to the judgment dtd. 26/2/2020 passed by the Sessions Judge, Raipur, C.G. in Criminal Appeal No.247/2019 whereby it has modified the judgment dtd. 9/4/2019 of Judicial Magistrate First Class, Raipur, C.G. in Criminal Complaint Case No.2199/2016 and while upholding the conviction of the petitioner under Sec. 138 of the Negotiable Instruments Act (for short ' the N.I. Act), modified the sentence of three months simple imprisonment and fine of Rs.4,70,000.00 by sentencing him to imprisonment till rising of the Court and directing to pay compensation of Rs.5,50,000.00 to the complainant, in default to undergo simple imprisonment for six months.