CRLR/186/2017
2022 Latest Caselaw 3778 UK

CRLR No.186 of 2017
Hon'ble Ravindra Maithani, J.

None for the revisionist. Mr. V.S. Rathore, A.G.A. for the State.

Mr. Saurabh Kumar Pandey, Advocate for the respondent no.1.

Judgment was dictated in open Court. It is a revision against the conviction and sentence of the revisionist under Section 138 of the Negotiable Instruments Act, 1881. The revisionist has been sentenced to 2 years rigorous imprisonment with a fine by the trial court, which was affirmed in appeal.

While hearing, none appeared for the revisionist. The Court has, in fact, not adverted to the quantum of sentence. In the instance case, maximum sentence has been imposed.

This Court is of the view that learned counsel for the respondent no.1 may also be heard on the quantum of sentence. Thereafter, the judgment may be passed. In fact, before the judgment is signed, it may be altered in view of the judgment in the case of Kushalbhai Ratanbhai Rohit and Others Vs. State of Gujarat (2014) 9 SCC 124.

For that purpose, list this matter on 29.11.2022

(Ravindra Maithani J.) 23.11.2022

RV