- (1.) Heard learned counsel for the applicant and learned A. G. A. for the State as well as Sri Viresh Misra, Senior Advocate assisted by Sri Nitin Gupta, learned counsel for the complainant.
(2.) This application in revision has been filed against the Judgement and order dated 19.11.2009 passed by learned Additional Sessions Judge, Court No. 10, Ghaziabaad in Criminal Appeal No 59 of 2008 arising out of order of conviction and sentence dated 19.8.2009 passed by the Judicial Magistrate Ghaziabad in Criminal Complaint Case No. 2104 of 2006: Anand Kumar Tyagi Vs. D. K.Tyagi by which the revisionist was convicted under section 138 of Negotiable Instruments Act and sentenced to undergo simple imprisonment for three months with fine of Rs. 2000/- and also awarded Rs. 10,000/- as compensation payable by the accused-applicant to the complainant/opposite party no.2.
(3.) This application in revision was admitted only on the question of sentence by this Court vide order dated 26.11.2009.;