(1.) The learned trial Court, upon, Criminal Case No. 47- 1/2014/137-III/2014, decided on 15/11/2016, made a verdict of conviction, upon the accused, for his committing an offence punishable, under Sec. 138 of the Negotiable Instruments Act. Though a separate order drawn on 16/11/2016, the learned trial Court imposed, upon the accused, a sentence of imprisonment extending upto a period of 9 months, for his committing an offence punishable under Sec. 138 of the N.I.s Act. Moreover, the learned trial Court, through the afore drawn order, awarded a lump sum compensation carried in a sum of Rs.16,00,000.00 to the complainant, and, ordered its being recovered from the accused one Tara Chand.
(2.) The accused convict becoming aggrieved from the afore drawn verdict of conviction, and, consequent therewith sentence becoming imposed, upon him, by the learned trial Court, proceeded to institute an appeal bearing Cr. Appeal No. 49 of 2016, before the learned First Appellate Court. The learned First Appellate Court through its verdict made thereon, on 1/8/2017, declined to interfere with the verdict supra recorded by the learned trial Court.
(3.) Therefore, the accused/convict is led to institute thereagainst the extant Criminal Revision Petition before this Court.