M/S. KUMAR STEEL TRADERS, STATION ROAD, JUGSALAI JAMSHEDPUR, PO & PS JUGSALAI, DIST. EAST SINGHBHUM THROUGH ONE OF THE PARTNER RAJESH KUMAR @ RAJESH PRASAD Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) Although vide order dated 19.10.2016 a composite order was passed in Criminal Revision No. 1070 of 2008 as well as in Criminal Revision No. 7 of 2009 but since the cases in which the petitioners were convicted and sentenced are different as such the order dated 19.10.2016 shall relate only to Criminal Revision No. 1070 of 2009.

(2.) Heard learned counsel for the parties.

(3.) This application is directed against the order dated 29.01.2007 passed by the learned Judicial Magistrate, Jamshedpur in connection with C/1 Case No. 715 of 2003 (T. R. No. 689 of 2007) by which the petitioners have been found guilty for the offence punishable under Sec. 138 of the N. I. Act and have been directed to undergo S.I. for three months each as also to pay a fine of Rs. 2,07,675.00. A further challenge has been made to the order dated 25.09.2008 passed by the learned Sessions Judge, East Singhbhum, Jamshedpur in Criminal Appeal No. 34 of 2007 by which the judgment passed by the learned trial court has been affirmed.