ABHISHEK SRIVASTVA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) This criminal revision petition has been filed against the judgment dtd. 13/12/2023 passed by learned Sessions Judge, Chaibasa, whereby the Criminal Appeal No. 92 of 2023 has been dismissed.

(3.) The petitioner has been convicted vide judgment of conviction and order of sentence dtd. 21/7/2023 passed by learned Judicial Magistrate, 1st Class, Chaibasa, West Singhbhum in Complaint Case No. 235 of 2020 for offence under Sec. 138 of the Negotiable Instruments Act. The cheque involved in the present case is for an amount of Rs.15.00 lakhs and the petitioner has been sentenced to undergo Simple Imprisonment of 1 year and 6 months and fine amount of Rs.20.00 lakhs with default sentence and there is also a direction that if the compensation is not paid within time, it shall be recoverable under the provisions of Sec. 421 of Cr. P.C. Submission on behalf of the parties.