PARMESHWAR DAS Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Amit Kumar, the learned counsel appearing on behalf of the petitioner.

(2.) Heard Mr. Rakesh Kumar Sinha, the learned counsel appearing on behalf of the Opposite Party No.2.

(3.) The present criminal revision petition is directed against the Judgment dated 16.04.2012 passed by the learned Principal Sessions Judge, East Singhbhum, Jamshedpur in Criminal Appeal No. 246 of 2009 whereby and whereunder the learned appellate court confirmed the Judgment of conviction and affirmed the order of sentence of the petitioner under Section 138 of the Negotiable Instruments Act, 1881 passed by the learned trial court and dismissed the appeal.