SARIT KUMAR BOSE Vs. RITA MALLICK

JUDGEMENT

(1.) The present revision has been preferred against an order and judgment dtd. 19/2/2019 passed by the Learned Additional District and Sessions Judge, Fast Track, Court No. 3 at Barrackpore in Criminal Appeal No. 34/2015 which modified the judgment dtd. 7/3/2015 passed by the Learned 5th Court of Judicial Magistrate at Barrackpore in C. Case No. 84/2008 under Sec. 138 of N.I. Act and thereby directed the present revisionist to pay compensation of Rs.2,00,000.00 instead of Rs.2,25,000.00 to the complainant/respondent within 4 months from the date of this judgment, in default to suffer simple imprisonment for 4 months.

(2.) In spite of due service there is no representation on behalf of the opposite party no. 1.

(3.) The case of the Opposite Party no.1/Complainant is that the Opposite Party no.1 after being requested by the present appellant, gave a loan of Rs.1.5 lacs to him on 18/4/2003 and on 1/8/2007 the petitioner issued a cheque vide no. 484634 dtd. 1/8/2007 which was deposited by the Opposite Party no.1 and lastly on 4/8/2007 she was informed that it was dishonoured due to insufficient fund.