ASHOK CHACHRA Vs. STATE

JUDGEMENT

(1.) Allowed subject to all just exceptions.

(2.) It is submitted by learned counsel for the petitioner that a complaint under section 138 of the Negotiable Instruments act was filed in respect of dishonor of cheque for a sum of Rs. 1.8,21,600/- against the accused Bharat Bhushan. The accused Bharat Bhushan was convicted by learned Metropolitan Magistrate vide order dated 24.11.2004 to undergo SI for 1 year and fine of Rs. 5000/- for the offence punishable under Section 138 of Negotiable Instruments Act, 1881.

(3.) Vide order dated 28.02,2011 in Criminal Revision No. 88/2010, the sentence was modified and the substantive sentence of one year awarded by the learned Trial court was done away with and the fine was enhanced to Rs. 16,40,000/-.