ANUP KUMAR SINHA Vs. STATE

JUDGEMENT

(1.) By way of present revision petition, the petitioner has challenged the impugned judgment dated 22.01.2018 passed by the Additional Sessions Judge-03 (South), Saket Courts, New Delhi in Criminal Appeal No. 8176/16 arising out of C.C. No. 931/6/2014, whereby the petitioner's conviction was upheld.

(2.) The Trial Court, vide judgment dated 27.08.2015, convicted the petitioner under Section 138 of the Negotiable Instruments Act, 1881 and vide order on sentence dated 10.09.2015 directed the petitioner to pay compensation of Rs.6 lacs to the complainant within three months and in default thereof to undergo simple imprisonment for six months.

(3.) The brief facts, as noted by the Appellate Court, are as under :-