PAWAN KUMAR Vs. STATE & ANR

JUDGEMENT

(1.) Crl.Rev.P. 482/2015 & Crl.M.B.7519/2015(suspension of sentence) & Crl.M.A.4687/2018(additional facts)

(2.) Petitioner was convicted of the said offence and sentenced to undergo Simple Imprisonment of two months and directed to pay compensation of twice the cheque amount, i.e. Rs.2,00,000/- within a period of 30 days (cheque amount being Rs.1 lakh) and in default of payment of compensation amount, to further undergo Simple Imprisonment for one year.

(3.) This Sentence was modified to the limited extent by the Appellate Court; in default sentence was reduced to Simple Imprisonment of six months.