ROMI HIRAWAT Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This is an application u/s 482 read with Sec. 401 of the Code of Criminal Procedure against judgment and order dtd. 1/7/2017 passed by Learned Additional District and Sessions Judge Bench (II) City Sessions Court BicharBhaban Calcutta in connection with Criminal revision No. 188 of 2016 thereby dismissed the criminal revisions and consequently confirming the Judgment and Order of conviction and sentence dtd. 30/8/2016 passed by the Learned Metropolitan magistrate 10th Court Calcutta in connection with case No. C/16686 of 2010, TR No. 3786 of 2010 being a proceeding u/s 138 of the Negotiable Instrument Act 1881 whereby and where under the petitioner was found guilty u/s 255 (2) of Cr.P.C. in acquisition u/s 138 of NI Act and liable to be convicted and sentence to the petitioner till rising of the court and directed to pay an amount of Rs.7,50,000.00 as compensation to the complainant within 90 days i.d. to undergo simple imprisonment for a period of one month.