AMIT SAHU Vs. DASRATH SUKHLA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The present criminal revision petition has been filed against the order dtd. 30/7/2022 passed by the Additional Sessions Judge, No.4, Udaipur, whereby the appeal preferred by the petitioner has been dismissed.

(3.) Briefly, the facts of the present case are that the petitioner filed a complaint under Sec. 138 of the Negotiable Instrument Act against the respondent No.1, alleging therein that the respondent No.1 borrowed a sum of Rs.6,50,000.00 from the petitioner and in lieu thereof, he gave two cheques amounting to Rs.50,000.00 and Rs.6,00,000.00 respectively. The cheques given by the respondent were returned with the endorsement of insufficient funds. In these circumstances, the petitioner preferred a complaint under Sec. 138 of N.I. Act. The learned trial court vide order dtd. 29/1/2018 convicted the respondent No.1 to undergo imprisonment of 6 months (simple imprisonment) and directed to pay a fine of Rs.7,50,000.00 as compensation.