BISHAN KUMAR DAS @ ANSHU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Pursuant to the order dated 25.04.2016 both the parties have remained present before this Court in person.

(2.) Heard Mr. Sanjay Kumar Sinha, learned counsel appearing for the petitioner and Mr. Subodh Kumar Dubey, learned counsel appearing for the opposite party no. 2.

(3.) This revision is directed against the order dated 01.06.2015 passed by Sri Pradeep Kumar Srivastava, learned Sessions Judge, West Singhbhum in Criminal Appeal No. 09 of 2015 whereby and where under the appeal preferred by the petitioner against the order dated 17.01.2015 passed by Sri Parth Sarthi Ghosh, learned SDJM, Sadar, Chaibasa in C/1 Case No. 05 of 2013 convicting the petitioner under Section 138 of the Negotiable Instruments Act and directing him to undergo sentence for simple imprisonment for six months along with a fine of Rs. 2,00,000/- as compensation to the opposite party no. 2 has been dismissed.