ANUPAM ACHARYA Vs. DEBABRATA GHOSH

JUDGEMENT

(1.) Heard Mr. A. Bhattacharjee, learned counsel appearing for the petitioner. Also heard Mr. H.K. Bhowmik, learned counsel appearing for the respondent No.1, complainant, and Mr. S. Debnath, learned Additional Public Prosecutor appearing for the respondent No.2-State.

(2.) By means of this revision petition filed under Sec. 397 read with Sec. 401 of the Code of Criminal Procedure (Cr.P.C., for short), the petitioner has challenged the judgment dtd. 5/10/2021 passed by the learned Sessions Judge, West Tripura, Agartala in case No. Criminal Appeal 38 of 2019 whereby the learned Judge has upheld the judgment and order of sentence dtd. 3/10/2019 passed by the learned Additional Chief Judicial Magistrate, West Tripura, Agartala in case No. N.I. 156 of 2015 directing the accused-petitioner to pay a fine of Rs.10,25,000.00 in default to suffer S.I. for 2(two) years for commission of offence punishable under Sec. 138 of the Negotiable Instruments Act, 1881 (N.I. Act, for short).

(3.) Petitioner has prayed for the following reliefs: