Mahesh Chandra Sharma , J. - (1.) This revision petition has been filed by the petitioner against the judgment dated 16.1.1999 passed by Addl. Sessions Judge No.1, Jaipur City, Jaipur in Cr. Appeal No. 102/1998, whereby the appeal filed by the petitioner was dismissed and the judgment dated 2.12.1997 passed by Addl. Chief Judicial Magistrate (Sr. Division) No1., Jaipur City in Cr. Case No. 13/1995, convicting the petitioner for the offence under Section 138 of NI Act and directing him to pay fine of INR 1.00 lac; in default of payment of fine, to undergo 1 year's SI, was affirmed.
(2.) Without going into the merits of the case, learned counsel for the petitioner has contended that the petitioner has already deposited the fine of INR 60,000/- with the court below. He has further requested to this court that the amount of fine imposed by the court below should be reduced from INR 1,00,000/- to INR 60,000/-, which has already been deposited by the petitioner.
(3.) Learned PP appearing for the State has opposed the same.;