LAWS(CAL)-2001-7-43

ARPAN CHATTERJEE Vs. NABENDU CHANDRA

Decided On July 05, 2001
ARPAN CHATTERJEE Appellant
V/S
NABENDU CHANDRA Respondents

JUDGEMENT

(1.) THE learned Advocate for the petitioner, Sri Dipak sengupta, and the learned Advocate for the opposite party, Sri Apurba krishna Das, are present. Heard both. sides.

(2.) THE revisional application under Section 401 read with Section 482 cr. P. C. is directed against an order of conviction under Section 138 of the negotiable Instruments Act and sentence to suffer simple imprisonment for one month and to pay a fine of Rs. 35,000/-, in default, to suffer further imprisonment for another one month passed by the learned Chief Judicial magistrate, Burdwan in C. R. Case No. 409 of 1997 on 30th June, 1999 and which was affirmed in appeal being Criminal Appeal No. 22 of 1999 passed by the learned Judge, Special Court cum Additional Sessions Judge, Burdwan on 30-9-1999.

(3.) THE instant case was started on the complaint filed by the complainant opposite party No. 1 Sri Nabendu Chandra on 19-6-1997 in the court of the learned Chief Judicial Magistrate. Burdwan against the accused/petitioner under Section 138 of the Negotiable Instruments Act.