SUNIL DATTA Vs. VISHAL SINGH CHANDEL

JUDGEMENT

(1.) BY this revision, the Petitioner has challenged legality and propriety of the order dated 4 -3 -2008 passed by the Sessions Judge, Bilaspur in Criminal Revision No. 22/2008, whereby the Sessions Judge has enhanced the fine of Rs. 500/ - imposed by the Special Judicial Magistrate, Bilaspur in Complaint Case No. 62/07 vide order dated 24 -1 -2008 to Rs. 60,000/ -.

(2.) I have heard Learned Counsel for the parties, perused the order impugned and records of the Courts below.

(3.) ON the other hand, Learned Counsel for the Respondent supported the order impugned and submits that the Sessions Judge, Bilaspur has rightly enhanced the fine amount in accordance with Section 138 of the Act. Learned Counsel further submits that the Respondent has also filed application for award of compensation in terms of Sub -section (1) of Section 357 of the Code of Criminal Procedure, 1973 (for short 'Code'), but the same has not been considered by the Revisional Court and has not awarded any amount of compensation to the present Respondent.