SHASHI KUMAR MEHTA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant I. A. No. 13646 of 2024 has been filed on behalf of the petitioner for suspension of sentence and for grant of bail during pendency of the present Criminal Revision.

(2.) The present Criminal Revision has been filed by the petitioner challenging the judgment dtd. 8/2/2024 passed in Criminal Appeal No. 08 of 2023 by Sri Virendra Kumar Tiwary, learned Sessions Judge, Koderma by which learned Sessions Judge, Koderma has dismissed the Criminal Appeal No. 08 of 2023 by affirming the judgment of conviction and order of sentence dtd. 27/1/2023 passed by Miss. Shivangi Priya, learned Judicial Magistrate, 1st Class, Koderma in connection with C. P. No. 1575 of 2018 corresponding to T. R. No. 1128 of 2023 by which the petitioner has been convicted for the offence under Sec. 138 of the N. I. Act and sentenced to undergo S.I. for a period of six (6) months and further directed to pay Rs.7,00,000.00 to the complainant as compensation within seven (7) months in instalments of Rs.1,00,000.00 each as well as payment of Rs.5,000.00 as cost to the complainant.

(3.) Heard learned counsel for the petitioner and learned counsel for the State and learned counsel for the opposite party no. 2.