MOHD UMAR Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The subject appeal has been preferred seeking to challenge the Judgment and Order dtd. 25/8/2022 passed by the learned ASJ, Karkardooma Courts, Delhi in CR. No. 39/2021 titled as Asad Raza v. U.S. Handicrafts and Another in proceedings initiated under Sec. 138 of NI Act.

(2.) By way of captioned application, the applicant/appellant seeks the following reliefs:-

(3.) Notably, the applicant was convicted by the Trial Court in Criminal Complaint No. 56308/2016 under Sec. 138 of the NI Act vide judgement dtd. 23/12/2020. He was sentenced with 2 months of simple imprisonment and was further directed to pay a compensation of Rs.1,50,00,000.00 within 30 days. In default of payment of compensation, the convict was to undergo simple imprisonment for 1 month.