DILIP BHANU NAIK Vs. DEENDAYAL MULTIPURPOSE

JUDGEMENT

(1.) Heard the learned Counsel for the Applicant.

(2.) The present Criminal Revision Application has been filed by the Applicant assailing the Judgment and Order dtd. 30/01/2025 passed by the learned Sessions Judge in Criminal Appeal No. 402/2023, whereby the Appeal preferred by the Applicant came to be rejected and the conviction and sentence imposed by the Judgment and Order dtd. 27/11/2023 in Criminal Case No. 484/OA/NIA/2022/A by the learned Judicial Magistrate First Class for the offence punishable under Sec. 138 of the Negotiable Instruments Act, 1881 were confirmed.

(3.) By Judgment and Order dtd. 27/11/2023 in Criminal Case No. 484/OA/NIA/2022/A, the learned Judicial Magistrate First Class convicted the Applicant for the offence punishable under Sec. 138 of the Negotiable Instruments Act, 1881 and sentenced him to undergo simple imprisonment for one month and further directed him to pay compensation of Rs.50,000.00 to the Respondent Society, and in default, to undergo further simple imprisonment for a period of one month.