KAMAKSHI CONSTRUCTIONS Vs. NTEGRATED MARKETING (INC)

JUDGEMENT

(1.) Heard.

(2.) Admit. The present matter is heard finally with the consent of the learned counsel for the parties.

(3.) Being aggrieved with the judgment and order dtd. 05/07/2022 passed by the learned District Judge-1 and Additional Sessions Judge, Nagpur (hereinafter referred to as "Appellate Court") in Criminal Appeal No.151 of 2019, the present applicant, i.e. the original accused has preferred this revision application. Under the impugned judgment and order, the learned Appellate Court has confirmed the conviction of the applicant/accused in Summary Criminal Case No.5456 of 2016 vide judgment and order dtd. 06/05/2019 passed by 20th Judicial Magistrate First Class and Special Court, Nagpur (for short "Trial Court") under Sec. 138 of the Negotiable Instruments Act (for short "N.I.Act"). As per the said confirmation, the applicant/accused is directed to pay the compensation of Rs.25,50,000.00 (Rs.Twenty Five Lac Fifty Thousand only) to the present non-applicant, i.e. the original complainant within one month from the date of that order. In default of payment, the applicant/accused was directed to suffer simple imprisonment for four months.