KANYA DOKE Vs. TONGOM JOMOH

JUDGEMENT

(1.) This revision petition, under Ss. 401/397 of the Code of Criminal Procedure, is directed against the judgment and order dtd. 23/3/2020, passed by the learned Sessions Judge, Yupia, Papum Pare (A.P.) in Criminal Appeal No. 12 of 2019. It is to be noted here that vide impugned order, the learned Court below has upheld the judgment and order, dtd. 30/10/2019, passed by the learned Chief Judicial Magistrate, Yupia, Papum Pare, convicting the petitioner under sec. 138 N.I. Act and sentencing him to pay a sum of Rs.11,00,000,.00 being the compensation, within three months and in default to undergo simple imprisonment for six months, in C.R. Case No. 71/2016.

(2.) The factual background, leading to filing of the present petition, is briefly stated as under:

(3.) Being highly aggrieved, the petitioner has preferred this revision petition and contended to set aside the conviction and sentence of the petitioner, on the following grounds:-