LEENA MUKESH Vs. SANJAY D.SATAM

JUDGEMENT

(1.) The Petitioners are challenging the order dtd. 9/1/2024 passed by the Sessions Court below Exhibit-10 in Criminal Appeal No.225 of 2017.

(2.) The Petitioners are legal heirs of Original Complainant Mukesh Shankar Purav (Respondent No.2) in Criminal Appeal No.225 of 2017 pending before the Sessions Court Greater Mumbai. The original complainant had preferred Criminal Complaint bearing C.C. No.634/SS/2013 before the Court of learned Metropolitan Magistrate, 7th Court Bhoiwada, Dadar, Mumbai under Sec. 138 of the Negotiable Instruments Act. (for short "N.I. Act")

(3.) Vide Judgment and order dtd. 15/2/2017, the accused/Respondent No.1 was convicted for offence under Sec. 138 of the N.I. Act and sentenced to suffer imprisonment till rising of the Court. He was also sentenced to pay fine of Rs.29,20,000.00 within two months and in default to undergo rigorous imprisonment for five months. It was further directed that out of the fine amount, Rs.29,00,000.00 be paid to the complainant towards compensation as per Sec. 357(1) of the Code of Criminal Procedure (Cr.P.C.).