- (1.) This order governs the disposal of criminal revision petition filed under Section 397 of Cr.P.C. wherein the order dated 17th November, 2009 rendered by Additional Sessions Judge (Fast Track) No. 5, Jaipur City, Jaipur has been impugned.
(2.) Heard learned Counsel for the parties and perused the relevant material on record including the impugned order.
(3.) Having considered the submissions made at the bar, it is noticed that in appeal, the learned Additional Sessions Judge convicted the accused revisionist in the offence under Section 138 of N.I. Act and sentenced to rigorous imprisonment for one year with a fine of Rs. 2,00,000/- (Rs. Two Lac); in default of payment of fine, to further suffer three months' simple imprisonment. It was also directed that the amount of Rs. 2,00,000/- so deposited by the accused revisionist shall be paid to the complainant by way of compensation.;