SUNITA THAKUR Vs. VINOD KUMAR AND ANOTHER

JUDGEMENT

(1.) Crmp(M) No. 1571 of 2016

(2.) Revision petition is registered.

(3.) Instant petition under Section 397 read with Section 401 CrPC is directed against judgment dated 19.4.2014 passed by learned Sessions Judge, Sirmaur at Nahan in Criminal Appeal No. 73-Cr.A/10 of 2013, affirming judgment of conviction dated 8.11.2013 passed by the learned Judicial Magistrate 1st Class, Rajgarh, District Sirmaur, Himachal Pradesh in Criminal Complaint No. 123/2 of 2011, whereby petitioneraccused has been held guilty of having committed offence punishable under Section 138 of the Negotiable Instruments Act, 1881 and she has been convicted and sentenced to undergo simple imprisonment for a period of six months and also to pay a compensation of Rs.97,000/- to the complainant. In default of payment, she is further ordered to undergo simple imprisonment for three months.