RAJKUMAR Vs. STATE OF RAJASTHAN AND ORS.

JUDGEMENT

(1.) This revision petition been filed by the petitioner against the judgment dated 12.5.2011 passed by Addl. Sessions Judge No. 4, Jaipur Metropolitan, Jaipur in Cr. Appeal No. 31/2010, whereby the appeal of the petitioner been dismissed and the judgment dated 28.1.2010 passed by Judicial Magistrate No. 9, Jaipur City, Jaipur in Cr. Case No. 1387/2007 convicting the petitioner for the offence under Section 138 of N.I. Act and sentencing him to undergo 6 months' SI together with directing him to pay compensation to the tune of Rs. 1,50,000/-, has been upheld. Brief facts of the case are that respondent No. 2 filed complaint against the petitioner for the offence under Sec. 138 of N.I. Act, wherein the trial Court in Cr. Case No. 1387/2007, after recording the evidence of both the parties, convicted and sentenced the petitioner vide judgment dated 28.1.2010. The operative portion of the said judgment dated 28.1.2010 runs as under:

(2.) Against the said judgment, the appeal was preferred. The appellate court vide judgment dated 12.5.2011 dismissed the appeal and affirmed the judgment of the trial court and passed the following judgment:

(3.) Against the said judgment, this revision petition was preferred.