RANJAN KUMAR VERMA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned counsel for the State and learned counsel for the opposite party no. 2.

(2.) The instant I.A. No. 3425 of 2021 has been filed on behalf of the petitioner for suspension of sentence and for grant of bail during pendency of the present Criminal Revision.

(3.) The Criminal Revision No. 349 of 2021 has been filed by the petitioner challenging the judgment dtd. 6/10/2018 passed in Criminal Appeal No. 22 of 2018 by the learned Judicial Commissioner, Ranchi by which the Criminal Appeal No. 22 of 2018 has been dismissed with modification in the judgment of conviction and order of sentence dtd. 18/12/2017 passed by Sri Anuj Kumar, Judicial Magistrate, 1st Class, Ranchi in Complaint Case No. 3030 of 2014 and learned Judicial Commissioner, Ranchi had directed to the petitioner to pay Rs.5,50,000.00 by way of compensation to the complainant/opposite party no. 2 within four months and in case of default of the said fine the accused/petitioner shall undergo imprisonment for a period of two years and also to pay a compensation of Rs.7,30,000.00 under Sec. 357(3) of the Cr. P. C. and the judgment of conviction and order of sentence dtd. 18/12/2017 passed by Sri Anuj Kumar, Judicial Magistrate, 1st Class, Ranchi in Complaint Case No. 3030 of 2014 convicting the petitioner under Sec. 138 of the N.I. Act and sentenced him to undergo S.I. for a period of one year and to pay fine of Rs.5,000.00 and in default of payment of fine, further sentenced him to undergo S.I. for a period of one month and further the petitioner is directed to pay compensation amount of Rs.7,30,000.00 to the complainant under Sec. 357(3) of the Cr. P. C.