LALIT BATRA Vs. STATE & ANR

JUDGEMENT

(1.) Crl.Rev.P. 953/2018 & Crl.M.(Bail) 1707/2018 (for suspension of sentence)

(2.) Petitioner has been convicted of an offence under Section 138 Negotiable Instrument Act, 1881. The Trial Court had sentenced the petitioner to simple imprisonment till rising of the Court and imposed a fine of Rs.1,00,000/-. Both the parties had filed their respective appeals, which were disposed of by the impugned common judgment dated 20.10.2018 and, ultimately, the petitioner was sentenced to undergo simple imprisonment for a period of 4 months and to pay a fine of Rs.5,90,000/-, out of which, Rs.4,00,000/- was to be paid to the complainant and Rs.1,00,000/- to the Delhi State Legal Services Authority.

(3.) Apart from the subject proceedings, the respondent has also initiated a civil suit against the brother of the petitioner for recovery of the amounts due to the respondent.