SHATRUGHAN CHIRANIYA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This criminal revision has been filed against the judgment of dismissal of Criminal Appeal No. 59 of 2017 dtd. 15/1/2019 passed by Additional Sessions Judge-I, Rajmahal.

(2.) The petitioner has been convicted vide judgment dtd. 18/11/2017 for the offence under Sec. 420 of Indian Penal Code (in short I.P.C.) and Sec. 138 of the Negotiable Instruments Act, 1881 (in short N.I. Act) in a complaint case being P.C.R. Case No. 673 of 2014 the Judicial Magistrate, 1st Class, Rajmahal.

(3.) The petitioner has been punished to undergo Rigorous imprisonment of 3 years and to pay fine of Rs.5000.00 and in default of payment of fine to further undergo simple imprisonment for two months under Sec. 420 IPC. Further the learned Magistrate has been pleased to impose simple imprisonment for one year along with payment of compensation amount of Rs.8,00,000.00 to the opposite party No. 2 (hereinafter referred to as the complainant) and in default of payment of compensation further undergo simple imprisonment for one month under sec. 138 of the N.I. Act. Arguments of the petitioner.