VINEET BAFNA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Having availed the remedy of revision, whether the complainant can invoke jurisdiction of High Court under Section 482 Cr.P.C. regarding inadequacy of sentence awarded upon the accused, is the question which has been raised before this Court in the present criminal miscellaneous petition.

(2.) Respondent-accused on 11.9.1997 had issued one cheque amounting to Rs. 5,50,000/-. The cheque, on presentation, had bounced. Complainant instituted a complaint to prosecute the accused-respondent under Section 138 Negotiable Instruments Act.

(3.) The complaint resulted into trial and the accused-respondent was convicted for offence under Section 138 Negotiable Instruments Act and was sentenced to one year Simple Imprisonment and a fine of Rs. 5,000/-; in default to undergo Simple Imprisonment for fifteen days.