NANAK CROCKERY Vs. RATAN SINGH RANAWAT & ANR.

JUDGEMENT

(1.) - This revision petition has been filed by the petitioner under Section 397 readwith Section 401 CrPC.

(2.) Brief facts of the case are that the complainant filed a Cr. complaint against the accused person(s) under Section 138 of NI Act in the Court of Magistrate. The trial court took cognizance for the offence U/s. 138 of NI Act and summoned the accused person(s). The substance of accusation was read over to the accused person(s), who denied for the same and claimed for trial. From the complainant side, the statements were recorded and evidence was adduced. Thereafter the statement of the accused person(s) were recorded U/s. 313 CrPC. After conclusion of trial, the learned Magistrate vide judgment and order dated 13.2.2014 convicted for the accused person(s) for the offence under Section 138 of NI Act and sentenced him to undergo 2 years' SI and to pay a compensation of Rs. 2,80,000/- to the complainant; in default of payment of compensation, to further undergo 6 months' SI. Against the said judgment passed by the trial court, the petitioner filed the appeal, but the appellate court, vide judgment/order dated 5.12.2014 dismissed the appeal and affirmed the judgment/order passed by the trial court.

(3.) Hence this revision petition has been filed by the petitioner.