MOHUA BHATACHARJEE Vs. GOUTAM BHOWMIK

JUDGEMENT

(1.) The Court:

(2.) This is a revisional application challenging the order dated 04.09.2019 passed by the learned Sessions Judge, Dakshin Dinajpur at Balurghat in connection with Criminal Appeal No. 04 of 2019, thereby affirming the judgement and order dated 29.05.2019 passed by the learned Judicial Magistrate, 2nd Court, Balurghat, Dakshin Dinajpur in C.R. Case No. 285 of 2017 convicting the appellant under Section 138 of the Negotiable Instruments Act, and sentencing him to suffer simple imprisonment for one month and to pay fine of Rs.1.40 lakhs, in default to suffer further simple imprisonment for six months.

(3.) Affidavit of service filed on behalf of the petitioner is taken on record.