DEVENDER SHARMA Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) A revision petition has been filed under Sec. 397 Cr.P.C. read with Ss. 401 and 482 of Cr.P.C.

(2.) Respondent No. 2 had filed a complaint under Sec. 138 of Negotiable Instruments Act (in short NI Act) against the petitioner herein. Such complaint eventually resulted in conviction of the petitioner and in relation to the present complaint case i.e. Complaint Case No. 9978/2016, he was held guilty and convicted vide order dtd. 30/6/2023.

(3.) Order on sentence was passed by learned Trial Court on 25/8/2023 whereby he was sentenced to undergo simple imprisonment for a period of six months. Besides, he was also directed to pay compensation of double of the cheque amount. Since the cheque amount was Rs.45,000.00, he was directed to deposit compensation of Rs.90,000.00. It was also ordered that in default of payment of said compensation, he would further undergo simple imprisonment for a period of three months.