P.S. MITRA Vs. MANOR TRAVELS PRIVATE LIMITED

JUDGEMENT

(1.) These instant Criminal Revisons are preferred u/s 397/401 read with Sec. 482 of the Code of Criminal Procedure against order dtd. 17/11/2017 passed by Learned Additional District and Sessions Judge Fast Track 1st Court Calcutta in Criminal Appeal Nos. 66 of 2017 and 67 of 2017 dismissing the appeals by affirming thereby the orders dtd. 15/12/2014 passed by the Learned Metropolitan Magistrate 12th Court Calcutta in Case No. C 1866 of 2010 and Case No. C 3897 of 2010 respectively u/s 138 of Negotiable Instrument Act thereby convicting the petitioner to suffer detention till rising of the court (TRC) and to pay compensation of Rs.4, 00,000.00 and Rs.3, 00,000.00 respectively to the complainant within one month in default to suffer simple imprisonment for two years.