PRAVEEN GUPTA Vs. STATE & ANR

JUDGEMENT

(1.) Petitioner impugns judgment dated 07.01.2017, whereby, appeal of the petitioner, impugning judgment dated 13.01.2015 and order on sentence dated 17.01.2015, was dismissed.

(2.) Petitioner has been convicted of an offence under Section 138 Negotiable Instrument Act, 1881 and sentenced to undergo simple imprisonment for a period of three months and to pay compensation of Rs.3 lakhs and in default to further undergo simple imprisonment of one month for the offence under Section 138 Negotiable Instrument Act, 1881.

(3.) Subject cheque was of Rs.2,70,001/-.