BARUN KUMAR Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) This revision petition is directed against the judgment dated 24.04.2018, passed by the Additional Sessions Judge, South District, Saket Court, New Delhi, in Criminal Appeal No.8045/2016 and Criminal Revision Petition No.8352/2016 dismissing the appeal filed by the petitioner herein and affirming the judgment of the learned Metropolitan Magistrate convicting the petitioner for offences under Section 138 of the Negotiable Instruments Act, 1881(hereinafter referred to as "the N.I. Act?) sentencing the petitioner to undergo simple imprisonment for five months and pay Rs.20 lakh as compensation to the complainant.

(2.) The respondent No.2/complainant instituted a complaint against the petitioner herein for an offence punishable under Section 138 of N.I. Act inter alia stating as under:

(3.) Heard Mr. Dheeraj Malhotra, learned counsel for the petitioner, Mr. Shakeel Sharwar Wani, learned counsel for the complainant/respondent No.2 and Mr. Hirein Sharma, learned APP for the State and perused the material on record.