SANTOSH RAM Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) When the matter is called out, the learned counsels for the parties are present.

(2.) This interlocutory application has been filed on behalf of the petitioner for exemption from surrender.

(3.) It is submitted that this criminal revision application has been filed against the judgment dtd. 25/06/2024 passed in Criminal appeal No. 04/2024 passed by Sri Alok Kumar Dubey Learned Principal and Sessions District judge Ramgarh and order/ judgment dtd. 12/12/2023 passed by Mrs. Smriti Tripathi learned Judicial Magistrate, 1st class, at Ramgarh in complaint Case No. 265/2019 whereby and whereunder the learned lower court convicted the petitioner under Sec. 138 of the N.I Act and sentenced to undergo Simple imprisonment for two years and Compensation Rs.5,00,000.00 (five Lakhs) and in default of payment of fine he shall further undergo SI for 02 months, only without appreciating the material on records.