RAJENDRA SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned A.P.P. for the respondent State. The O.P. No. 2 has not appeared, in spite of notice. Also perused the record called for in this case.

(2.) This revision application is directed against the Judgment dated 19.06.2010 passed by the learned Additional Sessions Judge, F.T.C.-III, Jamshedpur in Cr. Appeal No. 201 of 2007, whereby the judgment of conviction and Order of sentence passed by the trial Court against the petitioner under Section 138 of the Negotiable Instruments Act was upheld by the Appellate Court.

(3.) It may be pointed out that O.P. No. 2 complainant had filed a complaint petition against this petitioner stating therein that against some family loan, the petitioner had given a cheque of Rs. 18.200/- to the complainant on 25.04.2006 which was deposited in the Bank and upon the cheque getting dishonored, the complaint was filed in the Court below, which was registered as C-1 Case No. 755/2006.