AHMED ALI KURBAN ALI Vs. DEVENDRA ALI KUMAR

JUDGEMENT

(1.) The matter is listed today for disposal in the spirit of Lok Adalat.

(2.) This is a revision petition under section 397/401, Cr. P. C. against the judgment dated 11.04.2014 passed by Additional Sessions Judge, Rajsamand vide which the appeal of the present petitioner was dismissed and the judgment dated 06.10.2012 passed by Additional Chief Judicial Magistrate, Rajsamand, convicting and sentencing the petitioner for the offence punishable under section 138 of the Negotiable Instruments Act, was affirmed.

(3.) Learned counsel for the petitioner states that the cheque amount was Rs. 2,50,000/-. The total amount ordered to be paid by the trial court including the fine amount was Rs. 3,00,000/-, out of which, the petitioner has already deposited Rs. 1,75,000/-. He is ready to deposit another amount of Rs. 75,000/- in lieu of the dishonoured cheque before the trial court within two months from today.