Asha Arora, J. - (1.) By consent of the learned Counsel for the parties, CRAN 10 of 2016 and CRR 03 of 2016 are taken together for disposal.
(2.) The revisional application arises out of the judgement dated 8th January, 2016 passed by the learned Sessions Judge, Andaman and Nicobar Islands in Criminal Appeal No. 11 of 2015 and the judgement and order dated 24th June, 2015 rendered by the learned Judicial Magistrate Second Court at Port Blair in CR case No. 54 of 2014/T.R.No.01 of 2015.
(3.) By the impugned judgement the learned Sessions Judge, Andaman and Nicobar Islands affirmed the judgement and order of conviction and sentence dated 24th June, 2015 passed by the learned Judicial Magistrate in CR case No. 54 of 2014 whereby the petitioner/ accused was held guilty of the offence under Section 138 of the Negotiable Instruments Act (hereinafter referred to as the N.I. Act). For the aforesaid offence the accused/petitioner was convicted and sentenced to suffer "one day imprisonment till rising of the court and also to pay compensation of Rs. 4,60,000 from the date of the order as per Section 357 (3) of the Cr.P.C." In default of payment of compensation the accused/petitioner was directed to suffer simple imprisonment for thirty days.;