LAKHESWAR BODO Vs. SAURAV BARMAN

JUDGEMENT

(1.) Heard Mr. P.K. Munir, learned counsel for the petitioner.

(2.) This criminal revision petition under Sec. 397 read with Sec. 401 of the Code of Criminal Procedure, 1973 [Cr.P.C.] is directed against a judgment and order dtd. 30/6/2022 passed by the Court of learned Additional Session Judge no. 2, Kamrup [Metro] at Guwahati ['the appellate court', for short] in Criminal Appeal no. 27/2022, whereby the appellate court has affirmed the judgment and order passed by the learned Judicial Magistrate, First Class, Kamrup [Metro] at Guwahati ['the trial court', for short] in C.R. case no. 3218/2013. By the judgment and order dtd. 22/2/2022, the learned trial court had convicted the petitioner under Sec. 138, Negotiable Instruments Act, 1881, as amended, and he has been sentenced to undergo simple imprisonment for 2 [two] months and to pay compensation amount of Rs.7,30,000.00, in default of payment of compensation, to undergo further simple imprisonment for another 1 [one] month.

(3.)