NOOR MOHAMMAD Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This revision petition has been filed against the impugned judgment of conviction and order of sentence dtd. 30/5/2018 passed by Special Metropolitan Magistrate (NI Act Cases) No.12, Jaipur Metropolitan in Criminal Case No.598/2017 whereby the accused petitioner was convicted for the offence under Sec. 138 of the Negotiable Instruments Act (in short "N.I. Act") and sentenced to undergo 6 months SI and fine of Rs.60,000.00; in default of payment thereof, he would undergo additional 2 months SI.

(2.) On appeal, the learned Appellate Court vide order dt.25/1/2019 confirmed the order passed by the trial court.

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