P. ESWAR RAO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This Criminal Revision Application has been filed on behalf of the petitioner challenging the judgment dated 02. 06.2023 passed by Sri Anil Kumar Mishra No.1, learned Sessions Judge, East Singhbhum, Jamshedpur in Cr. Appeal No.08 of 2023 by which the appeal filed on behalf of the petitioner has been dismissed thereby affirming the judgment of conviction and order of sentence dtd. 23/12/2022 passed by Sri Rajendra Prasad, learned Judicial Magistrate 1st Class, Jamshedpur in connection with C/1 Case No.1996 of 2019 by which the petitioner has been convicted for the offence under Sec. 138 of N.I. Act and sentenced to undergo S.I. for one year and to pay the fine of Rs.4,40,000.00 as compensation to the complainant.

(2.) I.A. No.2318 of 2025 has been filed on behalf of the petitioner for suspension of sentence and for grant of bail to the petitioner, during pendency of the present Criminal Revision Application.

(3.) Heard Mr. Tarun Kumar No.1, learned counsel for the petitioner and Mrs. Nehala Sharmin, learned Spl.PP for the State and Mr. J.N. Upadhyay, learned counsel for the O.P. No.2.