LAXMILAL Vs. RAJENDRA SINGH RANAWAT

JUDGEMENT

(1.) The legality, correction and perversity of judgment of conviction dtd. 5/5/2016 passed by Judicial Magistrate (NI Act, Cases), No. 2 Udaipur, in Criminal Regular Case NO. 1120/2013 as well as judgment dtd. 5/9/2017 passed by Additional Sessions Judge (Women Atrocities Act, Cases), Udaipur in Criminal Apeal NO.35/2017 has been challenged by way of filing the instant revision petition.

(2.) Bereft of elaborated details, subsequently stated the facts of the case are that a complaint was submitted on behalf of the respondent alleging inter alia that a sum of Rs.40,000.00 was debted out by him to the petitioner and lieu thereof, the cheque was handed over to the complainant. When the cheque was presented before the concerned Bank, the same got dishonored due to insufficiency of amount. Whereafter, notice was given and when the payment was not made, the complainant filed criminal complaint before the Trial Court.

(3.) After fulfleged trial and making appreciation of the evidence, the Trial Court convicted the accused and sentenced him to suffer three (3) months of simple imprisonment along with compensation to the tune of Rs.80,000.00.