RAJENDRA Vs. SATISH @ JITENDRA

JUDGEMENT

(1.) Leave to correct the description of the cause title of Revision Application is granted.

(2.) The applicant has challenged his conviction for the offence punishable under section 138 of the Negotiable Instruments Act, 1881, for which he has been sentenced to suffer rigorous imprisonment for three months and to pay compensation of Rs. 3,00,000/to the complainant, in default of payment of compensation, to suffer simple imprisonment for one month.

(3.) The learned counsel for the applicant submits that the applicant has challenged his conviction and sentence on various legal as well as factual grounds. He is hoping for success in the Revision Application. He has deposited Rs. 75,000/out of the cheque amount of Rs. 3,00,000/, on 19.01.2012. He, therefore, prays that the Criminal Revision Application may be admitted and the execution of the impugned order may be stayed.