ASIT DUTTA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present application under Section 482 of the Code of Criminal Procedure is directed against the judgment and order dated 2nd May, 2008 passed by learned Chief Judge, City Sessions Court, Kolkata in Criminal Revision No. 147 of 2007.

(2.) The said revisional application before the learned Sessions Court was filed by the present Petitioner being aggrieved by the judgment and order dated 25th May, 2007 passed by the learned Additional Chief Metropolitan Magistrate, Kolkata in Case No. C/998/05. By the said order, learned Trial Court found the Petitioner guilty of the offence under Section 138 of the Negotiable Instruments Act and sentenced him to suffer simple imprisonment for three months and to pay a sum of Rs. 1,40,000/- to the complainant, as compensation.

(3.) Grievances of the Petitioner, as ventilated in the present application, may briefly be stated as follows: