CHIRANJIB DAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The affidavit of service filed by the learned Counsel appearing on behalf of the petitioner is taken on record.

(2.) This petitioner had filed the main revisional application challenging a judgment and order dated 27.08.2018 passed by the learned Additional Sessions Judge, BenchII, City Sessions Court, Bichar Bhawan, Calcutta in Criminal Revision No.45 of 2018 arising out of judgment and order dated 24.11.2017 passed by the learned Metropolitan Magistrate, 15th Court, Calcutta in Complaint Case No. C/2091/2012 in a proceeding under Section 138 of the Negotiable Instruments Act.

(3.) The learned Trial Court had convicted the petitioner under Section 138 of the Negotiable Instruments Act, directed him to pay compensation of Rs.2,80,000/- to the complainant/opposite party no.2 and sentenced him to suffer custody till the rising of the Court for the dishonour of cheque worth Rs.1,71,737/-. Although at the end of the impugned judgment, the learned revisional Court mentioned that the judgment passed by the learned Trial Court was appealable, yet he went on to dismiss the revisional application on merits.