LALIT KUMAR Vs. MURLIDHAR SHYAM SUNDER

JUDGEMENT

(1.) CRL .M.A. No.11357/2014

(2.) THE complaint filed by the petitioner was allowed by virtue of the judgment dated 2nd July, 2013. The respondent No.2 was sentenced to simple imprisonment of three months and he was asked to pay compensation of Rs.5,50,000/ - to the petitioner failing which he was liable for further simple imprisonment of four months. His prayer for suspension of sentence was allowed subject to conditions.

(3.) THE respondent challenged the said order by filing of the Revision Petition No.81/2013 under Sections 397/399/401 Cr.P.C. against the judgment dated 24th June, 2013 and order dated 2nd July, 2013 whereby the respondent No.2 was convicted under Section 138 of Negotiable Instrument Act, 1881.