JAHIR ABBAS Vs. SIRAJUL AHMED

JUDGEMENT

(1.) The present revision has been preferred against the Judgment and Order dtd. 30/3/2019 passed by the learned Sessions Judge, Hooghly in Criminal Appeal no. 6/2018 thereby dismissing the appeal and affirming the Judgment and Order of conviction and sentence passed by the Learned Judicial Magistrate, 5th Court, Hooghly on 7/5/2018 in CR No. 98/2013, corresponding TR No. 62/2013, CIS No. 1647/2014, convicting the petitioner to pay Rs.1,00,000.00 to the complainant as compensation within 30 days in default he shall suffer simple imprisonment for a period of twelve months.

(2.) In spite of due service through the department upon the opposite parties, there is no representation. FACTS:-

(3.) The petitioner's case is that the opposite party no.1 (hereinafter mentioned as the complainant) filed a case against the petitioner/accused person to the effect that the complainant purchased a tractor from the accused petitioner. Subsequently the tractor was not functioning properly and he returned it to the accused petitioner and asked for return of the money. The accused/petitioner gave him a cheque of 70,000/- drawn on ICICI Bank which was subsequently dishonoured. The Complainant then issued demand Notice but the accused/petitioner did not pay the amount. Hence the case.