ABU SAMAD CHOUDHURY Vs. JAMIR UDDIN

JUDGEMENT

(1.) Heard Mr. M Choudhury, learned counsel for the petitioners. Also heard Mr. B M Chou-dhury along with Mr. U Choudhury, learned counsels, appearing for the respondent No. 1 and Ms. S H Bora, learned Additional Public Prosecutor, Assam for the respondent No. 2.

(2.) The challenge in the present revision petition is to the judgment and order dtd. 13/2/2014 passed by the learned Additional Sessions Judge, Nagaon in Crl. A. No. 62(N)/2013, upholding the judgment and order dtd. 14/6/2013 passed by the learned Judicial Magistrate First Class, Nagaon in C.R. Case No. 2806/2009, convicting the petitioners, herein, under S. 138 of the Negotiable Instru-ments Act, 1881 and sentencing them to pay compensation of Rs.1,50,000.00 (Rupees One Lakh Fifty Thousand), in default, to undergo Simple Imprisonment for 1 (one) year.

(3.) The facts in brief requisite for adjudication of the issue arising in the present criminal revision petition is noticed as under: