SWAPNA DEBNATH Vs. SANJIT CHAKRABORTY

JUDGEMENT

(1.) Heard Mr. D.C. Roy, learned counsel appearing for the appellants. Also heard Mr. D.J. Saha, learned counsel appearing for the respondent.

(2.) This appeal arises out of the acquittal judgment dated 17.05.2017, passed by the learned Additional Sessions Judge, Unakoti Judicial District, Kamalpur, Dhalai in Criminal Appeal No.17 of 2016, by way of returning a reversal finding of judgment and order of conviction and sentence dated 21.07.2016, passed in case No.CR.(NI) 04 of 2014 by the learned SDJM, Kamalpur, Unakoti Judicial District, convicting and sentencing the respondent-accused, Sri Sanjit Chakraborty to suffer SI for six months and to pay a fine of Rs.1,65,000/- with default stipulation for commission of offence under Section 138 of the Negotiable Instruments Act (N.I. Act for short), 1881.

(3.) Prosecution case, briefly put, is as under:-