NARENDRA PRAKASH AND OTHERS Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In all these revision petitions, complainant has craved for enhancement of compensation and sentence awarded to the accused-respondent.

(2.) At the threshold, while adjudicating complaint of the petitioner under Section 138 of the Negotiable Instruments Act, Special Judicial Magistrate (N.I. Act Cases), Pali (for short, 'learned trial Court'), handed down sentence of six months simple imprisonment to the accused-respondent with fine/compensation of different denominations and in default of payment simple imprisonment of certain durations in all these cases.

(3.) Feeling aggrieved by the judgment of the learned trial Court, when petitioner preferred appeals, the Addl. Sessions Judge, Pali (for short, 'learned appellate Court') maintained the substantive sentence but enhanced amount of fine/compensation in each appeal commensurating with the cheque amount and increased default sentence of simple imprisonment in all the appeals.