PANCHANAN SAHOO Vs. ANTARYAMI PATRA

JUDGEMENT

(1.) The Petitioner, through the present CRLREV, challenges the judgment dtd. 7/12/2019 rendered by the Learned Additional Sessions Judge, Talcher, in Criminal Appeal No. 09 of 2017. By the said judgment, the Appellate Court set aside the judgment and order of conviction and sentence dtd. 17/10/2017 passed by the Learned Sub-Divisional Judicial Magistrate (S.D.J.M.), Talcher, in ICC Case No. 200 of 2014/Trial No. 196 of 2015. The S.D.J.M. had convicted the Opposite Party under Sec. 138 of the Negotiable Instruments Act, 1881 ("NI Act") sentencing him to undergo Simple Imprisonment for two years and directing him to pay compensation of Rs.20,00,000.00 (Rupees Twenty Lakhs) to the Petitioner/Complainant.

(2.) The brief facts necessary for disposal of this CRLREV are as follows:-

(3.) Learned counsel for the Petitioner/ complainant earnestly made the following submissions in support of his contentions.