MAHENDRA PRADHAN Vs. HANUMAN PRASAD AGARWAL

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THE complainant/respondent No. 1, Hanuman Prasad Agarwal filed a private complaint Case No. 27 of 2010, under Section 138 of the Negotiable Instruments Act, 1881 (for short, "the Act of 1881") against the accused/petitioner in the trial Court in respect of dishonour of cheque worth Rupees ten lakhs.

(3.) BEING aggrieved with the order of conviction and sentence, an appeal was preferred by the petitioner before the Principal Sessions Judge, East and North Sikkim at Gangtok, which was registered as Crl. Appeal Case No. 01 of 2014. The learned Principal Sessions Judge, vide her order dated 14.02.2014, dismissed the appeal of the petitioner on the ground of limitation alone. Thereafter, the petitioner preferred the present Revision Petition. This Court admitted the Revision Petition and issued notice to respondents.