SUNITA KUMARI Vs. STATE OF JHARKHAND AND ANOTHER

JUDGEMENT

(1.) Heard Mr. Deepak Kumar, learned counsel for the petitioner and Mr. H. K. Shikarwar, learned counsel, appearing for the opposite party No. 2.

(2.) This application is directed against the judgment dated 13.10.2015 passed by the learned Additional Sessions Judge-XII, Hazaribag in Criminal Appeal No. 143 of 2012, whereby and whereunder, the appeal, preferred against the judgment of conviction and the order of sentence dated 28.09.2012 passed by learned Judicial Magistrate, Hazaribagh in C. Case No. 1912 of 2010 (T.R. No. 220 of 2012), convicting the petitioner for the offences punishable u/s 138 of the Negotiable Instrument Act and sentencing her to undergo S.I. of one year and to pay a fine of Rs. 10,000/-, has been dismissed.

(3.) It appears that a complaint case was filed by the opposite party No. 2, stating therein that an agreement for sale of a piece of land was entered into pursuant to which an amount of Rs. 50,000/- was received by the opposite party No. 2 and a cheque of Rs. 2,50,000/- was also issued, but the petitioner failed to execute the sale deed and on demand of return of the cheque, a cheque No. 910107 dated 31.07.2010 was issued, which however was dishonoured on account of insufficient fund.