ANIL AGARWAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard. Application is allowed for the reasons stated therein. Delay in filing the revision petition is condoned. S.B. Criminal Revision Petition No. 163/2021:-

(2.) This revision petition has been filed against the impugned judgment of conviction and order of sentence dtd. 25/3/2019 passed by the learned Special Judicial Magistrate (N.I. Act Cases) No.2, Alwar (Raj.) in Criminal Case No.23/21A/2018 whereby the accused petitioner was convicted for the offence under Sec. 138 of the Negotiable Instruments Act (in short "N.I. Act") for one year Simple Imprisonment and a fine of Rs.4,20,000.00 in default of payment of fine two months additional Simple Imprisonment was given and confirming the aforesaid judgment and order vide order dtd. 1/2/2020 by the learned District and Sessions Judge No.3, Alwar in Criminal Appeal No.40/2019 (89/19).

(3.) Heard the learned counsel for the parties.