TAPASH MOOKHERJEE, J. - (1.) The present Revisional Application is directed against the judgment and order, dated 19.08.2008 passed by the learned Additional Sessions Judge, 2nd Court, Barasat, North 24 Parganas, in Criminal Appeal No. 7/2006 whereby the judgment and order dated 30.06.1996 passed by the learned Judicial Magistrate, 1st Class, 1st Court, North 24 Parganas at Barasat in C. Case No. 903/2003 was affirmed.
(2.) The facts leading to the present Revisional Application, in short, may be summarised as follows: -
(3.) One Ashis Ghosh and his wife Ali Ghosh hereinafter described as the petitioners, took a loan of Rs. 70,000.00 (rupees seventy thousand only) from one Ajoy Kumar Ghosh hereinafter described as the Opposite Party and to repay the loan the Petitioners issued a cheque for the said amount on;