MDADAN TIWARI Vs. ASHOK JHALTE AND ANOTHER.

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned order dated 25.02.2012 passed by 2nd Additional Sessions Judge, Durg in Appeal Case No. 127/2010, instant revision has been preferred by the applicant under Sec. 397/401 of the Code of Criminal Procedure, 1973 (for short the Code).

(2.) Facts of the case, in brief, are as under:-

(2.) 1 In a complaint filed by respondent No. 1/complainant under Sec. 138 of the Negotiable Instruments Act, 1981 (henceforth the Act, 1981) for dishonour of cheque dated 20.08.2004 for amount of INR 1,90,000.00, the applicant has been convicted under Sec. 138 of the Act, 1981 and sentenced to undergo imprisonment for two years with fine of INR 2,50,000.00 by the jurisdictional Judicial Magistrate on 13.12.2010.