DHARMENDRA KUMAR SHARMA Vs. STATE AND ORS.

JUDGEMENT

(1.) THE petitioner has invoked the revisional jurisdiction of this Court for challenging the judgment and order of conviction dated 23.03.2015/26.03.2015 passed by the learned Metropolitan Magistrate whereby the petitioner was convicted under Section 138 of the Negotiable Instruments Act,1881 (for short 'NI Act') and has been sentenced to undergo SI for a period of six months and pay a compensation of the amount of Rs. 2.25 lacs to the respondents. In default of payment of compensation, the petitioner has been directed to undergo further imprisonment for three months.

(2.) THE petitioner is also aggrieved by the judgment and order passed by the Appellate Court namely ASJ, Rohini Courts, Delhi, whereby the appeal preferred by the petitioner was dismissed and the conviction and sentence awarded by the Trial Court was upheld and affirmed.

(3.) IT has been submitted that as part of the compensation amount namely Rs. 2.25 lacs which was awarded, Rs. 1 lac has already been deposited before the Trial Court. The petitioner has also paid to the complainant (respondent) an amount of Rs. 50,000/ - as litigation expenses.