JITENDRA Vs. VISHAL

JUDGEMENT

(1.) Heard and perused the record.

(2.) The petitioner has filed this criminal revision under Sec. 397 read with Sec. 401 of the Cr.P.C. being aggrieved by the order dtd. 15/09/2022, passed in CRA No.65/2022 by the learned III Additional Sessions Judge, Ujjain whereby the learned Judge has maintained the judgment passed by the learned JMFC, Ujjain in Criminal Case no.4774/2015 whereby he has been convicted under Sec. 138 of Negotiable Instrument Act, 1881 and sentenced to 6 months SI and to pay a sum of Rs.2,57,000.00. as compensation to the complainant/ respondent with default stipulation.

(3.) In view of the limited prayer of the petitioner, the petitioner shall deposit the aforesaid 2% amount of the compensation amount with the District Legal Service Authority, Ujjain(M.P.) within 15 days from the date of order of this court failing which, the order of the learned trial Court will come into force and the petitioner shall undergo the sentence so awarded by the learned court below.