R B SURI Vs. STATE & ANR

JUDGEMENT

(1.) Crl.Rev.P. 769/2017

(2.) Respondent no.2 had filed a complaint under Section 138 of the Negotiable Instruments Act, 1881 qua a cheque in the sum of Rs.2,60,000/-.

(3.) Petitioner was sentenced to undergo imprisonment for a period of two years with fine of Rs. 5,20,000/- i.e. double the cheque amount and in lieu thereof to undergo further six months' imprisonment.