RAKHAL SEN Vs. GANESH DEBNATH

JUDGEMENT

(1.) The petitioner has prayed for the following relief:

(2.) Complainant, Sri Ganesh Debnath filed a complaint under the provision of Sec. 138 of the Negotiable Instruments Act, 1881 referred to as the N.I. Act. Vide a judgment dtd. 23/3/2016, the trial Court convicted the accused person namely, Rakhal Sen, joint applicant No. 1 herein and sentenced him to undergo imprisonment as under:

(3.) The conviction and the judgment stands affirmed by the Sessions Judge in terms of Judgment dtd. 11/1/2019 passed in Criminal Appeal No. 13 of 2016 titled as Sri Rakhal Sen v. Sri Ganesh Debnath.