SHIV CHARAN VERMA Vs. PRAMOD KUMAR

JUDGEMENT

(1.) CRL.REV.P. 275/2017 & Crl.M.(Bail) 670/2017 (for suspension of sentence), Crl.M.A.11812/2019 (for waiver of cost) & CRL.REV.P. 276/2017 & Crl.M.(Bail) 672/2017 (for suspension of sentence), Crl.M.A.11811/2019 (for waiver of cost)

(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 6 months and to pay fine of Rs.5 lakhs as compensation in each of the cases and in default to undergo 3 months simple imprisonment.

(3.) Subject cheques in both the cases are of Rs.2,50,000/- each.