RABINDRA JAISWAL Vs. STATE OF JHARKHAND

JUDGEMENT

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

(2.) This criminal revision is directed against the judgment dtd. 13/4/2016 passed by the learned Additional Sessions Judge, VII, Jamshedpur in Cr. Appeal No. 69 of 2015, whereby and whereunder the learned appellate Court was pleased to dismiss the appeal and affirm the judgment of conviction and order of sentence dtd. 2/5/2015 passed by the learned Judicial Magistrate, First Class, Jamshedpur in connection with C/1 2891 of 2011 wherein the petitioner had been convicted under Sec. 138 of the Negotiable Instruments Act and sentenced to go SI for one year and was further directed to pay compensation of Rs.4,00,000.00 to the complainant.

(3.) The case of prosecution is that the complainant has advanced financial assistance to the petitioner who promised to pay within a year and took loan without interest and when the loan amount accumulated to Rs.2,60,000.00 a post dated cheque for the same was issued so that the loan amount be refunded which was bounced due to insufficient fund in his account. The complainant approached the petitioner but he was found absent on his present address. Therefore, this case was lodged.