KAMAL NARAYAN SAINI Vs. RAJKUMAR BHAVSAR

JUDGEMENT

(1.) Both the parties have filed the present criminal revisions against the common judgment dated 21.1.2012 passed by the First Additional Sessions Judge, Hoshangabad in Criminal Appeal No. 166/2010, therefore both the revisions are hereby decided by the common order.

(2.) The applicant of Criminal Revision No. 217/2012 and the accused in the trial was convicted of offence punishable under Section 138 of Negotiable Instruments Act (for short "N.I.Act") and sentenced to six months' RI with fine of Rs. 5,000/- by the JMFC Itarsi vide judgment dated 26.7.2010 in Criminal Case No. 613/2004. In Criminal Appeal the conviction of the applicant-accused was maintained and sentenced was reduced to the period of three months' SI and rate of interest given on compensation @ 6% per annum. Being aggrieved with both the judgments, the applicant Kamal Narayan has filed the present criminal revision No. 217/2012.

(3.) The applicant of Criminal Revision No. 677/2012, complainant of the trial has preferred the present revision for enhancement of sentence, and therefore revision is preferred against the aforesaid judgments passed by the trial Court and the appellate Court.