UJJWAL GHOSH Vs. HASIB CHOUDHURY

JUDGEMENT

(1.) This is an application challenging the judgment and order dated 17.02.2016 passed by the learned Additional Sessions Judge, 2nd Court, Suri, Birbhum in Criminal Appeal No. 28 of 2013, thereby affirming the judgment and order dated 19.06.2013 passed by the learned Chief Judicial Magistrate, Suri, Birbhum in C. Case No. 118 of 2010 under Section 138 of the Negotiable Instruments Act.

(2.) For the purported dishonour of a cheque of Rs. 98,801/-, the complainant-opposite party initiated a proceeding against the accused-petitioner under Section 138 of the Negotiable Instruments Act. By an order dated 19.06.2013, the learned Trial Court convicted the petitioner for the alleged offence and directed him to suffer simple imprisonment for six months and to pay fine of Rs. 1,25,000/- out of which Rs. 1, 15,000/- was to be given to the complainant as compensation, a sum of Rs.5,000/- was given to be given to the DLSA and the another sum of Rs.5,000/- was to be remitted to the State.

(3.) Being aggrieved by the impugned judgment and order passed by the learned trial Judge, the petitioner preferred an appeal being Criminal Appeal No. 28 of 2013. On 17.02.2016 the learned Additional Sessions Judge, 2nd Court, Suri, Birbhum was pleased to dismiss the same.