KRISHNA PRASAD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This criminal revision is directed against the order dated 2.12.2009 passed by v. Ith Additional Judicial Commissioner (F.T.C.), Ranchi by which the conviction of the Petitioner under Section 138 of the Negotiable Instruments Act by the court of Sri R.S. Mishra, Judicial Magistrate, 1st Class, Ranchi in Complaint Case No. 170/2000 on 21.2.2009 was affirmed and the Criminal Appeal No. 49 of 2009 was dismissed on 2.12.2009.

(2.) Petitioner was held guilty under Section 138 of the Negotiable Instruments Act and was sentenced to undergo simple imprisonment for six months and was directed to pay Rs. 50,000/-by way of compensation to the complainant-opposite party No. 2 herein under Section 357(3) of the Code of Criminal Procedure for the loss suffered by him.

(3.) Opposite party No. 2 Harbansh Singh Deol appeared in this criminal revision on receipt of the notice and filed the counter-affidavit.