AIROnline 2019 Raj 1322 ::(2020) 2 NIJ 442 ::2020 (2) NIJ 442

Rajasthan High Court

Hon'ble Judge(s): Manoj Kumar Garg , J

Penal Code (45 of 1860) , S.52— Negotiable Instruments Act (26 of 1881) , S.138— Sentence - Reduction of - Dishonour of Cheque - Accused was sentenced to six month's simple imprisonment - Accused undergoing sentence of one month awarded in default of payment of fine - Considering sentence undergone by accused - Sentence awarded in default of payment of fine reduced to period already undergone. (Para 8 9 10)